- (1.) Heard Sri Sunil Kumar, learned counsel for the petitioner, Sri Nitin Gupta, learned counsel appearing on behalf of the respondent no.4 and Sri Sudhir Mehrotra, learned A.G.A. appearing on behalf of the State.
(2.) Counter and rejoinder affidavits have been exchanged between the parties.
(3.) The petitioner has preferred the present petition seeking a relief of quashing order No. 22 dated 14.1.2012 passed by the District Magistrate, Auraiya (Detaining Authority) under the National Security Act by which he has directed the petitioner to be detained in district jail, Etawah. The order was issued to the petitioner and similarly? to the respondent no.3-Superintendent, District Jail Etawah. It was noted by the detaining authority that if the petitioner is aggrieved by the order of detention, he may file representation to the state government to whom the order of detention had already been forwarded by the detaining authority for its approval under the appropriate provision of law.;