RAMADEVI Vs. K A GAFOOR

JUDGEMENT

(1.) This Order is made not only in Cr. Writ 37 of 1975 but also in Cr. Writs 40, 45. 46, 50. 51, 52, 57, 58, 60, 61, 64, 65. 66, 70, 71, 72. 77, 79, 85, 86, 90. 91, 92, 96, 100, 101, 106, & 107, all of 1975, where the question of jurisdiction has been argued.

(2.) The question of the jurisdiction of the Delhi High Court to enterain petitions under Article 226 of the Constitution for the purpose of issuing a writ of Haheas Corpus or other needed direction in the case of those detenus who are detained in some of the States of India outside the union Territory of Delhi, has arisen for determination in these Writ Petitions.

(3.) Without going into the detailed averments made in each of these petitions, in which a question of jurisdiction has been argued, these petitions may be classified into three broad categories :