- (1.) Heard Sri I.K.Chaturvedi, learned counsel for the petitioner, learned AGA for the respondent nos. 1,2 and 3 and Sri Firoz Ahmad, learned counsel for the Union of India/ respondent no.2.
(2.) Pleadings between the parties have been exchanged and the matter is ripe for final disposal.
(3.) By means of this writ petition the petitioner has challenged the detention order dated 04.08.2014/14.08.2014 passed by the District Magistrate, Banda, respondent no.3 (Annexure-10) by which he in exercise of his power under Section 3(2) of the National Security Act, 1980 (hereinafter referred to as the Act) has ordered that the petitioner be detained in District Jail, Banda stating the grounds of detention as required under Section 8 of the Act as well as the order dated 23.09.2014 passed by the State Govt. confirming the detention order dated 04.08.2014/14.0.2014 (Annexure 15) to the writ petition.;