NAEEM KANA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Naeem Khan has filed this petition under article 226 of the Constitution of India against the detention order dated 30-9-1986, passed under Section 304 of the National Security Act (hereinafter, called the Act) in the exercise of powers given to the District Magistrate, Allahahad under Section 3(3) of the Act.

(2.) The aforesaid detention order dated 30-9-1986 was served on the petitioner in jail on 1- 10-1986 along with grounds of detention, which read as under. ..(Verunacular Matter Ommited)..

(3.) Approval of the aforesaid detention order dated 30/9/1986 was done by the State Government on 9/10/1986. The grounds of the detention of the petitioner were placed by the UP. Government before the Advisory Board. UP. on 14/10/1986. The representation of the petitioner was not received by the Government till then. Therefore, comments and the representation we-re sent to the Advisory Board on 4/11/1986. The representation was examined by the Government and it was ultimately rejected by the Government on 10-11-1986. The fact of rejection of the representation was conveyed to the petitioner through the district authorities on 12-11-1986. The aforesaid order of detention dated 30-9-1986 was confirmed for twelve months on 30-11-1986 by the State Govt. and the same was communicated to the petitioner through district authorities.