RAVI TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) RAVI Tiwari and Dinesh Badsar have challenged their detentions by District Magistrate, Khandwa (East Nimar), by orders dated April 4,2002, later approved by the State Government by order dated April 11, 2002.

(2.) THE Advisory Board constituted under Section 9 of the National Security act, 1980, considered the matter on April 13-5-2002 and opined that there existed sufficient cause for detention of petitioners under the National Security Act, 1980. Thereafter, the detention order has been confirmed under Section 12 of the Act of 1980 by the State Government vide order dated May 13, 2002.

(3.) BOTH the petitioners are residents of Khandwa (East Nimar ). Ravi Tiwari is "pujari" in 'dadaji Parisar', so is his father Shiv Narayan Tiwari. Dinesh Badsar is a businessman, Manager of Co-operative Fair Price Shop in Dadaji Ward, Khandwa. His father is a Medical Practitioner. Both the petitioners submit that they below to well reputed families and are peace loving citizens.