ASLAM KHAN Vs. SUPERINTENDENT DISTRICT JAIL MORADABAD

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged detention order dated 22-7-1999 passed against him by respondent No. 2 District Magistrate, Jyotiba Phuley Nagar, under Section 3(2) of the National Security Act and his continued detention thereunder.

(2.) Counter-affidavit and rejoinder affidavit have been exchanged between the parties. We have heard Mr. D.S. Misra, learned counsel for the petitioner, Mr. Mahendra Pratap, learned A.G.A. appearing on behalf of respondent No. 1, 2 and 3 and Mr. Shesh Mani Misra representing respondent No. 4 - Union of India.

(3.) Learned counsel for the petitioner has challenged the impugned detention order on the ground that there was inordinate delay in sending the petitioner's representation dated 7-8-1999 to the Central Government which was received there on 24-8-1999.