- (1.) Rule DB.
(2.) With the consent of counsel for the parties present writ petition is set down for final hearing and disposal.
(3.) Present petition has been filed by petitioner under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure seeking a writ of mandamus or any other appropriate writ, order or direction thereby directing the respondents to place on record the detention order dated 10.9.2013, passed by respondent no.2 under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988, against the petitioner herein together with the grounds of detention and relied upon documents, besides the similar material in respect of other co-accused/detenus, who were detained earlier on the same set of facts and circumstances. It is also prayed that the detention order dated 10.9.2013 passed by respondent no.2 be quashed.;