ROBIN TYAGI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner has prayed for quashing of the order of detention passed by the District Magistrate on 29.7.2014 under the National Security Act.

(2.) The parties have exchanged affidavits bringing on record the material on which reliance is being placed including the counter affidavits filed by the Union of India and the other respondents of the State.

(3.) The order of detention was approved by the State Government and confirmed subsequently vide orders dated 7.8.2014 and 19.9.2014 respectively. The petitioner submitted his representation on 14.8.2014 and the representation has been rejected by the State Government on 26.8.2014. The Central Government also rejected the representation on 25.8.2014 and the same has been communicated to the petitioner. The matter was also placed before the Advisory Board on 29.8.2014 and the State Government has confirmed the detention of the petitioner for 12 months w.e.f. 24.5.2014.