PARVEZ Vs. STATE OF U. P.

JUDGEMENT

(1.) At the outset, Sri Narendra Gupta, learned Counsel for the detenues/petitioners have submitted that applications for amendment, bearing C.M. Application No. 53220 of 2021 in re: Habeas Corpus No. 412 of 2021, C.M. Application No. 53294 of 2021 in re: Habeas Corpus No. 414 (H/C) of 2021 and C.M. Application No. 53175 of 2021 in re: Habeas Corpus Petition No. 416 of 2021, are pending.

(2.) On due considerations, we allow aforesaid amendment applications and permit the learned Counsel for the petitioners to make necessary amendment in the memo of the writ petition during the course of the day.

(3.) Questioning the legality and validity of the orders dated 14.08.2020 passed by the District Magistrate, Sitapur (respondent no.3), directing detention of Parvez, Irfan and Rahamtullah in exercise of its power under Section 3 (2) of the National Security Act, 1980 (hereinafter referred to as the 'Act, 1980' ), which was subsequently confirmed by Uttar Pradesh Advisory Board under Section 11 of the Act, 1980 and on the basis of same, the orders for confirmation dated 05.10.2020 and 06.11.2020 have been passed by the Under Secretary, Home (Confidential) Department, Government of Uttar Pradesh (respondent no.2), petitioner/detenue Parvez has preferred Habeas Corpus Petition No. 412 of 2021, petitioner/detenue Irfan preferred Habeas Corpus Petition No. 414 of 2021 and petitioner/detenue Rahamtullah preferred Habeas Corpus Petition No. 416 of 2021, through his brother Imran.