- (1.) On a difference of opinion between the two learned Judges of the Division Bench, who heard this Habeas Corpus writ petition, the following question has been referred for the opinion of a third Judge. This is how this case has come up before me.
(2.) The question, referred is: Do the grounds of detenion of the petitioner relate to 'public order or to law and order'?
(3.) The petitioner is detained under an order of the District Magistrate, Kanpur (Dehat) dated 31-12-1981 passed under Section 3(2) National Security Act, 1980 (briefly the Act), with a view 'o preventing him from acting in a manner prejudicial to the maintenance of public order.;