- (1.) Heard Sri Mohd. Islam, counsel for the Petitioner, Sri D.S. Shukla Advocate on behalf of Union of India Respondent No. 1 and Sri Sudhir Mehrotra Advocate appearing on behalf of Respondent Nos. 2, 3 and 4.
(2.) Counter and rejoinder affidavits have been exchanged. The habeas corpus petition is taken up for final hearing.
(3.) This habeas corpus writ petition has been preferred against the detention order dated 11.11.2009 passed by the District Magistrate, Allahabad detaining the Petitioner under the provisions of National Security Act (hereinafter referred to as NSA).;