BALA KRISHNA NARAYANA,J. - (1.) The argument of this Case concluded on 26.05.2017. We then made the following order:- "Heard Sri. Birender Singh Khokher, learned counsel for the petitioner, Sri. Alok Ranjan Mishra, learned counsel for the respondent No. 1, Union of India, Sri. J.K.Upadhyay, learned counsel for the respondent Nos. (sic) to 6.
(2.) We will give reasons later. But we are making the operative order here and now.
(3.) The impugned detention order dated 30.09.2016 passed by respondent No. 3, District Magistrate, Ghaziabad is hereby quashed.;