G M SHAH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) At the conclusion of the hearing of the above petition on October 24, 1979, we made the following order:-

(2.) The reasons in support of the above orders are given below:-

(3.) The above petition under Art. 32 of the Constitution is filed by the petitioner requesting this Court to quash the order of detention bearing No. 299-304/ST dated May 23, 1979 passed by the District Magistrate, Anantnag in the State of Jammu and Kashmir under Section 8 (2) of the Jammu and Kashmir Public Safety Act, 1978 (Act No. VI of 1978) (hereinafter referred to as 'the Act') directing the detention of his (Petitioner's) son, Shabir Ahmed Shah (hereinafter referred to as 'the detenu'). The relevant part of the order of detention reads: