- (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the impugned detention order dated 30-4-2001 passed under Section 3(2) of the National Security Act.
(3.) Learned counsel for the petitioner submitted that the inci?dent on the basis of which the detention order was passed is a solitary incident and it does not relate to law and order. Hence he submitted that the impugned order is illegal. We do not agree.;