JAI PRAKASH SHASTRI Vs. ADHIKSHAK JANPAD KARAGAR MUZAFFAR NAGAR
LAWS(ALL)-2000-10-38
HIGH COURT OF ALLAHABAD
Decided on
October 10,2000
JAI PRAKASH SHASTRI
Appellant
VERSUS
ADHIKSHAK, JANPAD KARAGAR, MUZAFFAR NAGAR
Respondents
JUDGEMENT
-
(1.) Sri Kamlesh Narain appears for Union of India and Sri Mahendra Pratap for the State.
(2.) Heard learned counsel for the parties.
(3.) The petitioner is challenging the impugned detention order dated 24-2-2000 passed under Section 3(2) of the National Security Act.;
(2.) Heard learned counsel for the parties.
(3.) The petitioner is challenging the impugned detention order dated 24-2-2000 passed under Section 3(2) of the National Security Act.;
Copyright © Regent Computronics Pvt.Ltd.