PHURITSHABAM MEGHACHANDRA MEITEI Vs. DISTRICT MAGISTRATE, IMPHAL WEST DISTRICT, MANIPUR

JUDGEMENT

(1.) HEARD Mr.A. Bimol Singh, learned counsel appearing for the petitioner and Mr.RS Reisang, learned State counsel and Mr.Amerjit N, learned CGSC for respondents.

(2.) BY filing this writ petition under Articles 226/227 of the Constitution of India, the petitioner/detenu has challenged the detention order dated 12th April,2013 passed by the District Magistrate, Imphal West (Annexure -A/1) under Section 3(2) of the National Security Act,1980, its approval order dated 20th April,2013 (Annexure -A/3) and confirmation order dated 16.05.2013 (Annexure - A/4) respectively passed by State.

(3.) WE need not burden our order by narrating the facts of the case in detail because having heard the learned counsel for the parties and on perusal of the records of the case and on admitted position emerging from the records of the case, which was in fact conceded by the learned counsel for the State on the basis of record of the case, we have formed an opinion to allow this petition by setting aside the impugned detention order dated 12.04.2013 and all consequential approval and confirmation orders referred to above on a very short ground.