SAMIT GOPAL,J. - (1.) Additional Affidavit filed by respondent No. 2 today in Court is taken on record.
(2.) Heard Syed Ali Imam, learned counsel for the petitioner and Sri Jitendra Prasad Mishra, Advocate for respondent No. 2 / Union of India and the learned A.G.A for respondent Nos. 1, 3, 4 and 5.
(3.) The present petition has been filed challenging the order of detention dated 26.07.2019 Annexure -1 to the writ petition passed by respondent No. 3 vide order No. 1569 / Nyay Sahayak in exercise of powers under Section (3) of the National Security Act, 1980 directing the detention of the petitioner (Afsar) under Section 3 (2) of the National Security Act as a simple prisoner under the supervision of the respondent No. 4. Counter affidavits of all the respondents have been filed and the rejoinder affidavits to the same have also been filed. This Court while entertaining the petition on 03.01.2020 passed the following order:- "Heard in part. Put up in the additional cause list on 20.1.2020 in order to enable Sri Jitendra Prasad Mishra, the learned counsel appearing for Union Of India to file a supplementary counter affidavit along with the alleged report of the Central Agency, explaining the delay on a day-to-day basis, from the receipt of the representation in the Ministry on 23.8.2019 till its placing before the Under Secretary (NSA) on 11.9.2019, as averred in the counter affidavit dated 16.12.2019. Copy of this order be supplied to Sri Mishra forthwith.";