TUNNU Vs. SUPERINTENDENT DISTRICT JAIL BALLIA

JUDGEMENT

(1.) Questions of fact and law involved in both the aforesaid petitions are similar and they can be disposed of finally by a common judgment against which learned counsel for the parties have no objection. Writ petition No. 47031 of 1999 shall be the leading case.

(2.) Petitioners, Tunnu and Kabir Ahmad have filed aforesaid writ petitions questioning the legality of the order dated 28-7-1999 (Annexure I to both the writ petitions) passed by respondent No. 2, District Magistrate, Ballia, under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as the Act), under which they have been detained.

(3.) Along with the order of detention petitioners were also served with the grounds on which basis respondent No. 2 formed his subjective satisfaction for passing the order of detention. The facts stated in the grounds are, in brief, being mentioned below.