BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) In these three petitions, the petitioners have questioned the validity of the orders of the District Magistrate, Meerut dated 5.7.2004, 23.7.2004 and 4.8.2004 res-pectively, detaining the petitioners under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as the Act).

(2.) Counter and rejoinder affidavits have been exchanged between the parties and are on record.

(3.) Since in all these petitions, pleading of the parties and grounds of detention are identical to each other and learned counsel for the parties have been heard together and as such, that these petitions are being disposed of by a common judgment.