- (1.) The petitioner, Karam Chand son of Khushi Ram in these proceedings for a Writ in the nature of habeas corpus complains that he was arrested on 9/02/1968 without any warrant and has since then been kept in illegal custody. The grounds of detention have also not. been communicated to him.
(2.) According to the return, Shri Bharat Bhushan, I. A. S. , Divisional Commissioner, Jammu, had on 16/02/1968, made the following order under Section 3 (2) , read with Section 5 of Jammu and Kashmir Preventive Detention Act 13 of 1964 for the petitioner's detention : "Order NO. : 3/c/1968 dated 16/2/1968.375 Whereas I, Bharat Bhushan, I. A. S. , Divisional Commissioner, Jammu, am satisfied that with a view to preventing Shri Kararn Chand s/o. Khushi Ram, r/o. Chan Gran, p/s. Kathua from acting in any manner prejudicial to the security of the State, it is necessary so to do : Now, therefore, in exercise of the powers conferred by Section 3 (2) read with Section 5 of the Jammu and Kashmir Preventive Detention Act, 1964 I, Bharat Bhushan, I. A. S. Divisional Commissioner, Jammu hereby direct that the said Karam Ghand be detained in the central Jail, Jammu subject to such conditions as to maintenance of discipline and punishment for breaches of discipline as have been specified in the Jummu and Kashmir Detenus General Order, 1968. Sd. Bharat Bhushan, I. A. S. Divisional Commissioner, Jammu. "on the same day the said officer made another order under Section 8, read with Section 13-A of the aforesaid Act directing that the detenue be informed that it is against the public interest to disclose to him the grounds on which his detention order was made. This order is in the following terms : "Order NO. 4-C of 1968 Dated 16/2/1968. Whereas Shri Karam Chand s/o. Shri Khushi Ram, r/o. Chan Gran p/s. Kathua has been detained in pursuance of order No. 3/c of 1968, dated 16/2/1968 made by me under Section 3 (2) read with Section 5 of the Jammu and Kashmir Preventive Detention Act, 1964, with a view to preventing him from acting in any manner prejudicial to the security of the State; and Whereas I consider it against the public interest to disclose the grounds of detention to the said Karam Chand. Now, therefore, in pursuance of Section 8, read with Section 13-A of the said Act I hereby direct that the said Karam Chand be informed that it is against the public interest to disclose to him the grounds on which his detention order was made. Sd. Bharat Bhushan, I. A. S. Divisional Commissioner, Jamniu. "the contents of both the orders were duly communicated to the petitioner. According to the Divisional Commissioner the papers were thereafter placed before the Chief Minister in charge of the Home Department and the government duly confirmed the detention order on 6/03/1968. That order reads as under : "Government ORDER NO. 1. S. D.-327 of 1968 Dated 6/3/1968. The government having considered the order of detention made by the Divisional Commissioner vide No. 3/c/1968 dated 16/2/1968 in respect of Shri Karam Chand s/o. Khushi Ram r/o. Chan Gran p/s. Kathua along with his report and the grounds on which the order has 376 been made and other particulars having bearing on the matter, hereby approve the said detention order. By order of the government of Jammu and Kashmir. Sd. secretary to government Home Department. "
(3.) It was contended on behalf of the petitioner that non-isclosure of the grounds of his detention to the petitioner is violative of Article 22 (5) of the Constitution with the result that his detention must be struck down as illegal. This submission is misconceived. Article 35 (t) of the Constitution is a complete answer to this challenge. It provides : "No law with respect to preventive detention made by the Legislature of the State of Jammu and Kashmir, whether before or after the commencement of the Constitution (Application to Jammu and Kashmir) Order, 1954, shall be void on the ground that it is inconsistent with any of the provisions of this part, but any such law shall, to the extent of such inconsistency, cease to have effect on the expiration of fifteen years from the commencement of the said order, except as respects things done or omitted to be done before the expiration thereof. "the period of 15 years mentioned therein has now been extended and the contrary was not contended on behalf of the petitioner.;