ANISH Vs. DISTRICT MAGISTRATE BARABANKI

JUDGEMENT

(1.) Through this writ petition, preferred under Art. 226 of the Constitution of India, the Petitioner-detenu Anish has impugned the order dated 7.2.2003 passed by Mr. R. S. Verma, District Magistrate, Barabanki (opposite party No. 1), detaining him under Sec. 3(2) of the National Security Act.

(2.) The detention order along with the grounds of detention which are also dated 7.2.2003, was served on the Petitioner-detenu on 8.2.2003 and their true copies have been annexed as Annexures-1 and 2 respectively to this writ petition.

(3.) The prejudicial activities of the Petitioner-detenu impelling the first opposite party to issue the impugned order against him are contained in the grounds of detention. Since, in our view, a reference to them is not necessary for the adjudication of the pleadings contained in paragraph 9 of the petition and ground (c) of paragraph 19 thereof, on which alone this writ petition deserves to succeed, we are not adverting to them.