VISHNU SAHAI, J. - (1.) Through this writ petition which has been preferred under Article 226 of the Constitution of India the petitioner-detenu Vishal alias Panda has impugned the order dated 21-12-2003 passed by Mr. S. N. Pandey, District Magistrate, Mainpuri (respondent No. 1), detaining him under Section 3(2) of the National Security Act. The detention order along with the grounds of detention, which are also dated 21-12-2003 was served on the petitionerdetenu on 21-12-2003 itself and their true copies have been annexed as Annexures 1 and 2 respectively to the writ petition.
(2.) The prejudicial activities of the petitioner-detenu impelling the first respondent to clamp the impugned detention order against him are contained in grounds of detention. Since in our view a reference to them is not necessary for the adjudication of the pleadings contained in paragraphs 25, 26 and 27 of the writ petition and ground (i) of paragraph 30 thereof, on which alone this writ petition deserves to succeed we are not adverting to them.
(3.) We have heard learned counsel for the parties.;