Vishnu Sahai, J. - (1.) Through this writ petition preferred under Article 226 of the Constitution of India, the Petitioner-detenu has impugned the order dated 14.1.2002 passed by the second Respondent, Mr. R. P. Shukla, the District Magistrate, Ambedkarnagar detaining him under Sub-section (2) of Section 3 of the National Security Act. The detention order along with the grounds of detention, which are also dated 14.1.2002 was served on the Petitioner-detenu on 14.1.2002 itself and their true copies are annexed as Annexures-1 and 2 respectively to this petition.
(2.) The prejudicial activities of the Petitioner-detenu prompting the second Respondent to issue the impugned detention order against the detenu are contained in the grounds of detention (Annexure-2). Since, in our judgment, a reference to them is not necessary to adjudicate upon the pleadings contained in paragraph 16 of the petition and ground 20 (G) pleaded in the petition, on which this petition deserves to succeed, we are not adverting to them.
(3.) We have heard the learned Counsel for the parties. The averments contained in paragraph 16 of the writ petition and those pleaded in the ground 20 (G) of the petition, in substance, are that the Petitioner preferred a representation to Respondent Nos. 1 and 3, namely, the Union of India and the State of U. P. respectively and the said representations have not been disposed of as yet.;