BASHIR AHMAD BHAT Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) ORDER :- The detenue, Bashir Ahmad Bhat, through his father has challenged his detention under Section 8 of the J. and K. Public Safety Act, 1978 ordered by District Magistrate, Srinagar-Respondent No. 2, for a period of 12 months with a view to prevent the detenue from acting in any manner prejudicial to the security of the State vide his Order No. DMS/PSA/19 dated 10-5-99. The detention is challenged on number of grounds.

(2.) Counter has been filed by District Magistrate Srinagar-Respondent No. 2 on behalf of Respondents and the same is available on record.

(3.) The counsel for petitioner submits that the only ground taken to challenge the detention in question is failure of State Government to supply the material/documents referred to and forming basis of the grounds of detention. He further canvasses that this ground he has taken in para 8 of the petition specifically. He has not been also supplied the grounds in the legal sense in so far as failure to supply the material, the basis of the grounds of detention, has prejudiced petitioner to make a meaningful and effective representation against his detention to the Government/Competent authority.