S.SAGHIR AHMAD, J. - (1.) This petition was allowed by us by a short order passed yesterday i.e. 18-9-85 which is quoted below : "For the reason recorded later, the writ petition is allowed and the impugned order dt. 18-10-84 contained in Annexure-1 is hereby quashed. The petitioner shall be released forthwith unless his detention is required in some other case. There will be no order as to costs."
(2.) We now proceed to give our reasons.
(3.) The petitioner have been detained under the National Security Act (hereinafter referred to as the Act) by an order passed by the District Magistrate, Varanasi on 18-10-84. The order is annexure-1 to the writ petition.;