LALIT GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The above captioned Habeas Corpus Petitions under Article 226 of Constitution of India has been filed by the petitioners, challenging the validity and correctness of the order of detention dtd. 27/8/2020 passed by the District Magistrate, Raibareli (respondent no.3) (hereinafter referred to as "Detaining Authority") under Sub-sec. (2) of Sec. 3 of the National Security Act, 1980 (hereinafter referred to as "Act, 1980") contained in Annexure No.1 to the writ petition on being satisfied that the detention of the petitioners was necessary with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

(2.) It is relevant to mention here that though the petitioners of the above-captioned writ petitions have mentioned in para-4 that they have also challenged the order of confirmation dtd. 9/10/2020 passed by the Principal Secretary (Home), Civil Secretariate, Uttar Pradesh, Lucknow contained in Annexure no.2 to the writ petition, by which the detention order dtd. 27/8/2020 has been approved by the State Government, but from perusal of the relief clause, it transpires that no such relief as claimed in para-4 has been sought by the petitioners in the above-captioned writ petitions.

(3.) Since common questions of law and facts are involved in the above-captioned habeas corpus petitions, hence with the consent of the learned Counsel for the parties, they are being decided by a common order.