PRADEEP Vs. STATE OF M.P. AND ORS.

JUDGEMENT

(1.) The petitioner before this Court is aggrieved by order dated 19.11.2013 passed by District Magistrate, Bhind in exercise of powers conferred under Sec. 3 of the National Security Act, 1980 (in short. The Act of 1980). The facts of the case reveal that the Superintendent of Police submitted a report on 2.11.2013 for initiating action against the petitioner under the provisions of the Act of 1980 and a show cause notice was issued to the petitioner. The petitioner did submit reply and stated that he is a political worker and, therefore, proceedings have been initiated against him under the Act of 1980. The reply of the petitioner was considered and a final order has been passed on 19.11.2013. The order passed by District Magistrate reads as under:

(2.) The representation (Annexure P -2) was preferred before the State Government.

(3.) The learned Government Advocate fairly stated before this Court that he is not aware of order passed by the State Government.