- (1.) EMPEROR Shah Jahan was held seize by his third son Aurangzeb for the last few years of his life till death released him. History had only explanation.
(2.) MERCHANT and a substantial land owner Bhagwati Charan Rakshit is also held a captive in the avarice of his sons and it appears that the respondent No. 4, the youngest son got the better of it and have gained control over Shri Rakshit, whom we will hereinafter referred to as the "subject".
(3.) SINCE out of the four sons of Shri Rakshit, the petitioners, i. e. the other three sons suffered from the feeling that they are not having just access to their father and that the Subject is being unlawfully detained by the respondent no. 4, it has persuaded them to take out this application praying for a writ in the nature of a habeas corpus claiming the following relief: - "in the premises above it is humbly prayed that your Lordships would be graciously pleased to issue a writ - (a) In the nature of habeas corpus directing the respondent authorities including the private respondents, their men, agents, associates and each of them to produce the father of petitioner before this Hon'ble Court and also direct to show/disclose the authority/legal justification by which the private respondents detained the father of the petitioner in some unknown place whereabouts of the same not known to the petitioners in collusion with the respondent authorities. ";