- (1.) IN all these five writ petitions the petitioners have challenged the correctness and validity of their preventive detention under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as the Act).
(2.) IN Habeas Corpus Writ Petition No. 43499 of 2004 the impugned order was passed by the District Magistrate, Banda on 7 -4 -2004 and in the other four writ petitions the date of the impugned order is 16 -4 -2004. Counter and rejoinder -affidavits have been exchanged between the parties and are on record. Since in all the five petitions the impugned order is based on similar accusation and pleadings of the parties are also similar and identical to each other and as requested by the learned Counsel for the parties they are heard together and are being disposed of by this common order.
(3.) WE have heard Sri S.F.A. Naqvi, learned Counsel appearing for the petitioners, learned Additional Government Advocate for the State -respondents and the learned Standing Counsel for the Union of India in all the writ petitions.;