SHAHABUDDIN ALIAS SHAHU Vs. DISTRICT MAGISTRATE, BARABANKI.

JUDGEMENT

(1.) Through this writ petition preferred under Art. 226 of the Constitution of India, the petitioner Shahabuddin alias Shahu has impugned the order dated 28th June, 2003, passed by the District Magistrate, Barabanki (opposite party No. 1) detaining him under Sec. 3 (2) of the National Security Act, 1980. The detention order along with the grounds of detention which are also dated 28.6.2003 was served on the petitioner-detenu on 29.6.2003 and their true copies have been annexed as Annexures-1 and 2 respectively to this petition.

(2.) We have heard the learned Counsel for the parties.

(3.) It is common ground between the Counsel for the petitioner and Mr. B.B. Saxena, Senior Standing Counsel, Union of India that the petitioner preferred a representation dated 15.7.2003 to the Union of India which was received in the concerned desk of Ministry of Home Affairs on 28.7.2003 and after being processed was put up before the District of Ministry of Home Affairs on 29.8.2003 and ultimately, rejected by the Union Home Secretary on 2.9.2003.