(1.) In this habeas corpus writ petition under Article 226 of the Constitution of India, the subject-matter of challenge is the order of detention dated 29.1.1999. Annexure-I to the writ petition passed by the District Magistrate, Varanasi respondent No. 2 by invoking the provisions of Section 3 (2) of the National Security Act, 1980 (hereinafter referred to as 'the Act'). The said order was approved by the State Government respondent No. 1 on 6.2.1999. The petitioner made & representation dated 11.2.1999 through the Jail Superintendent respondent No. 3, which was sent to the State Government by the District Magistrate respondent No. 2 on 16.2.1999. The representation of the petitioner was rejected on 20.2.1999. After the receipt of the recommendations of the Advisory Board, the respondent No. 1 confirmed the detention order on 5.3.1999. Counter and rejoinder-affidavits have been exchanged. Heard Sri Vinod Prasad, learned counsel for the petitioner and Sri Mahendra Pratap learned A.G.A. appearing on behalf of the respondents.
(2.) Though the detention order has been challenged on a variety of grounds. Sri Vinod Prasad appearing on behalf of the pelitloner, however, confined his submissions only to the two points, firstly, that it was at best a case of breach of 'law and order' and not of 'public disorder' and, therefore, the District Magistrate, Varanasi, had no jurisdiction to pass the detention order under Section 3 (2) of the Act, and, secondly, there has been inordinate delay in disposal of representation of the petitioner by the State Government with the result the detention order shall stand vitiated. Both these submissions have been repelled by the learned A.G.A.
(3.) The order of detention came to be passed in the wake of following facts : One Raju who belongs to Muslim community covered the distance between Rewdi Talab and Bagadia, Varanasi in the tempo driven by Shambhu Sonkar on 21.1.1999. It appears that Raju refused to pay the hire charges which resulted in a wrangle. On the next day. i.e., on 22.1.1999 at about 10 a.m.. the present petitioner and their associates went to the house of Shambhu Sonkar ; hurled abuses at him and pelted brick-bats with the result Shambhu Sonkar was injured. The glass-panes of the tempo were also broken. The petitioner and his accomplices left the place threatening Shambhu Sonkar with dire consequences. A Case Crime No. 24/99 under Section 147/323/504/506/336/427. I.P.C. was registered on the F.I.R. lodged by Shambhu Sonkar. From the side of the petitioner, one Lutful Sheikh lodged an F.I.R. giving a cross-version which gave rise to Crime Case No. 24/A/99 under Section 147/323/504/506. I.P.C. at P.S. Bhelpur. Varanasi. At the relevant time. S.H.O. Bhelpur was away to make arrangements for Saraswati Puja. At 10.20 a.m. he got an information that the incident aforesaid had given rise to communal disharmony and the members of the two rival groups were indulging In slogan shouting. Anyhow, the crowd was brought under control.