KUNNU DARU Vs. STATE OF U P

JUDGEMENT

(1.) O. P. Srivastava, J. Since the facts of the above two writ petitions are identical and the common arguments have been advanced by the learned Counsel for the petitioners, both these petitions are being disposed of by this common judgment.

(2.) THROUGH the above writ petitions the petitioners have prayed for a writ in the nature of certiorari quashing the order dated 18-1-2005 passed by District Magistrate under Section 3 (2) of the National Security Act, 1980 (in short 'act') with a writ in the nature of habeas corpus for their release.

(3.) WE have heard learned Counsel for the petitioners and the learned A. G. A.