PAPPU ALIAS SHAKIL Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of this petition, the petitioner-Pappu alias Shakil has challenged the legality of the order dated 27-9-1996 passed by District Magistrate, Bulandshahr under S. 3(2) of the National Security Act, hereinafter called the 'Act' under which the petitioner has been detained.

(2.) Along with the impugned order of detention the petitioner was also served with the grounds on basis of which the Detaining Authority formed his satisfaction for detaining the petitioner under the Act.

(3.) Counter-affidavits of Detaining Authority; the Deputy Jailor of District Jail, Bulandshahr; Sri R. A. Khan, Under Secretary, Home and Confidential Department; U.P. Civil Secretariat, Lucknow and Sri Sushil Kumar, Under Secretary, Ministry of Home Affairs, Government of India, New Delhi have been filed.