AMIT THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Sishodia, and Sri Dharmendra Pratap Singh, learned counsel for the petitioners, learned A.G.A. for the State respondents and Sri Alok Ranjan Mishra (in Writ Petition No. 66119 of 2015) as well as Sri Kailash Prakash Pathak (in Writ Petition No. 66120 of 2015), learned counsel for Union of India.

(2.) These Habeas Corpus Writ Petitions have been filed seeking quashing of orders dated 01.09.2015 (Annexure No. 1 to both the writ petitions, separately), passed by the District Magistrate, Etah under Section 3(2) of National Security Act, 1985 (hereinafter referred to as 'NSA'), with further prayer for commanding the respondents to release the petitioners forthwith, detained in pursuance of aforesaid detention orders, alongwith other reliefs.

(3.) Learned counsel for the parties agreed that these writ petitions may be heard and decided on the point of only alleged non production and non-consideration of relevant material, having tendency to affect the decision, before the District Magistrate/Detaining Authority.