S.K.AGARWAL, J. - (1.) THE present Habeas Corpus petition has been filed in this Court by the petitioner, Pahunchi Lai, with a prayer for quashing the detention order passed against him by the District Magistrate, Agra dated 1 -7 -1999 and a con ­sequent order of approval of the same dated 28 -8 -1999 passed by the U.P. Advisory Board, Lucknow. A further prayer has been made by the petitioner that the respondents may be commanded by issuing a writ of mandamus to release the petitioner forthwith from the alleged detention under Section3of the National Security Act.
(2.) HEARD learned Counsel for the petitioner and the learned A.G. A. The principal ground urged before us by the learned Counsel for the petitioner is founded solely on the ground that there exists absolutely no ground for his further detention in jail under the above said Act after the availability of the report of the Central Food Laboratory (in short called as 'CFL') dated 4 -9 - 1999 by which the petitioner was absolved of any adulteration in the milk or of the charge of preparing synthetic milk.
(3.) A few facts are necessary for the appreciation of the above said argument.;