AIHOME REMOI @ AIHOME INPUI Vs. DISTRICT MAGISTRATE, TAMENNGLONG, MANIPUR

JUDGEMENT

(1.) HEARD Mr. Kh. Mani, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Addl. Govt. Advocate appearing for the State respondents No.1 and 2 as well as Mr. N. Amarjit, learned CGSC appearing for the Union of India (respondent No.3).

(2.) IN the present writ petition, the petitioner has challenged his detention under order No. DC(TML)11 CRIL/NSA/ 2012/1 dated 01.02.2013 passed under the National Security Act, 1980(hereinafter referred to as the "Act") by the District Magistrate, Tamenglong, Manipur.

(3.) THE grounds of detention dated 02.02.2013 were served upon the petitioner along with the relevant documents. Subsequently, the aforesaid detention order under the Act was approved by the State Government vide order dated 11.02.2013.