- (1.) These three petns. have been presented to this Ct. under Art. 32, Const. Ind. praying for the issue of writs in the nature of habeas corpus for release of the petnrs. who are respectively the President, Vice-President and Secretary of the Hindu Mahasabha of the Delhi State.
(2.) The petnrs. were arrested on 22-8-1950 by order of the Dist. Mag., Delhi, made under subs. (2) read with cl. (a) sub-cl. (i) of sub-s. (1) of S. 3, Preventive Detention Act, 1950 (hereinafter refd. to as the Act). The order ran as follows : "Whereas I, Rameshwar Dayal, Dist. Mag., Delhi, am satisfied that with a view to the maintenance of public order in Delhi it is necessary to do so, I Rameshwar Dayal, Dist., Mag, Delhi, hereby order the detention of . .. . . . . . . . . under- sub s. (2) of S. 3 (1) (a) (ii), Preventive Detention Act. Given under my seal and signature."
(3.) The grounds of detention communicated to the petnrs. were in identical terms, save as to the dates on which the speeches were said to have been made, and read thus : "In pursuance of S. 7, Preventive Detention Act, you are hereby informed that the grounds on which the detention order dated 22-8-1950 has been made against you are that your speeches generally in the past and particulary on . .. . . . August 1950 at public meetings in Delhi has been such as to excite disaffection between Hindus and Muslims and thereby prejudice the maintenance of public order in Delhi and that in order to prevent you from making such speeches it is necessary to make the said order.";