JASBIR MAAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner Jasbir Maan through his wife Smt. Anila Maan has preferred this petition for the issuance of a writ of habeas corpus calling upon the respondents to produce the corpus of the petitioner and to release him from the alleged unlawful detention under the National Security Act (hereinafter referred to as "Act"). The petitioner has also prayed for the quashing of the detention order dated 15.10.2019 passed by the District Magistrate, Gautam Buddh Nagar for detaining the petitioner under Section 3 (2) of the Act.

(2.) The petitioner is a builder having its organisation Maan Properties and Developers. He had constructed multi-storied buildings consisting of 261 flats on Khasra No. 35/46/164 in village Shahberi, District Gautam Buddh Nagar sometime in the year 2017-18. He had transferred/sold about 169 of the said flats by registered deeds to the public at large.

(3.) It is alleged that his construction activities are illegal and that he had raised constructions of the above multi-storied buildings illegally on the land acquired by the Greater NOIDA Industrial Development Authority (hereinafter referred to "GNIDA") by unauthorizedly purchasing it from the tenure-holders by using substandard material in violation of the bye-laws without getting the layout/map sanctioned.