VIKRAMA SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Heard Sri Piyush Sinha, learned counsel for the petitioner, Sri Braj Lal, learned counsel for the Union of India and Sri. J. K. Upadhyay, learned AGA for the State.

(2.) This writ petition has been filed by the petitioner Vikrama Singh with a prayer to issue a writ in the nature of habeas corpus commanding the respondents to release the petitioner who is in jail custody pursuant to the order dated 24.07.2014 passed by the respondent no.3/ District Magistrate, Ballia in the exercise of his power under Section 3(3) of the National Security Act (hereinafter referred to as the NSA) forthwith. A further prayer has been made to issue a writ order or direction in the nature of certiorari quashing the impugned detention order dated 24.07.2014 passed by respondent no.3/District Magistrate, Ballia, Annexure-1 to the writ petition.

(3.) Learned counsel for the petitioner very fairly submitted that the prayer made by the petitioner has been rendered infructuous as the petitioner has been released after having served the entire period of detention and hence he is confining his challenge in this writ petition to the order of detention dated 24.07.2014 alone.