LAISHRAM (ONGBI) HEMABATI Vs. STATE OF MANIPUR AND ORS.

JUDGEMENT

(1.) Heard Shri N. Mahendra, learned Advocate appearing for the petitioner and Shri Th. Vashum, learned Government Advocate appearing for the State respondents.

(2.) The validity and correctness of the order dated 03-09-2020 passed by the District Magistrate, Imphal-East District under Section 3(2) of the National Security Act, 1980 is under challenge in this writ petition which has been filed by the petitioner who is the wife of Shri Laishram Mangoljao @ Lamyanba Khuman @ Hirachandra @ Pibarel @ Jagadish Koirela @ L.K. @ Shamu, the detenu herein.

(3.) ***