ANWARA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved and the point that arise for determination in these five writ petitions are one and the same, all these Writ Petitions are taken up together and are being disposed of by this common order.

(2.) W.P.Nos.6407, 10465, 10474, 31190 and 31199 of 2022 are filed by the petitioners, challenging the Government Orders vide (i) G.O.Rt.No.541, dtd. 4/10/2021; (ii) G.O.Rt.No.538, dtd. 4/10/2021; (iii) G.O.Rt.No.593, dtd. 29/10/2021; (iv) G.O.Rt.No.540, dtd. 4/10/2021; and (v) G.O.Rt.No.540 dtd. 4/10/2021 respectively, issued against (i) Raheemullah, S/o. Abdul Kalam, (ii) Jaffar Alam @ Abdulla @ Mohd. Sajid, S/o. Mohd. Younus @ Mohd Farhan, (iii) Abdul Aziz, S/o. Abu Sidhiq, (iv) Noor Qasim @ Mohd Noor, S/o. Ahmed Siddiq @ Mohammed Siddiq, and (v) NazarUl-Islam @ Hafiz-Ul-Haq, S/o. Ahmed Siddiq @ Sale Ahmed (hereinafter referred as the 'alleged detenus') respectively, whereby, permission was accorded to the Director General of Police, Hyderabad, to detain the alleged detenus at Central Prison, Cherlapally, Hyderabad, under proper security, till their deportation process is completed.

(3.) We have heard the submissions of Ms. Bibi Aysha Mohammed, learned counsel for the petitioner in W.P.No.6407 of 2022, Sri M.A.Shakeel, learned counsel for the petitioner in W.P.Nos.10465, 10474, 31190 and 31199 of 2022, Sri T.Suryakaran Reddy, learned Additional Solicitor General of India appearing for respondent No.4/Union of India in W.P.Nos.10465, 10474, 31190 and 31199 of 2022 and Sri S.Mujib Kumar, learned Special Government Pleader appearing for respondent Nos.1 to 3 and 5 in W.P.Nos.10465, 10474, 31190 and 31199 of 2022 and the respondents in W.P.No.6407 of 2022. We have perused the record.