SUBHASHCHANDRA JAIN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) THIS Order shall also govern Miscellaneous Petition Nos. 986, 994, 996, 1000 and 1006, all of 1974. These petitions have been heard on a preliminary point relating to jurisdiction. It would be convenient to deal with them by this common order,

(2.) THE petitioners challenge their detention under orders of detention made by the District Magistrates of Jabalpur and Bhopal under Section 3 (1) (c) of the Maintenance of Internal Security Act, 1971, as amended by Ordinance No. 11 of 1974.

(3.) ON 16th November, 1974, the President of India issued the following order tinder Article 359 (1) of the Constitution: In exercise of the powers conferred by Clause (1) of Article 359 of the Constitution, the President hereby declares that: