SAYED ABDULLAH SHEERAZI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This is a writ of habeas corpus challenging the detention order No. PSA/DMS/8/87 dated: 7/5/1987 passed by the District Magistrate, Srinagar, under section 3 of the Public Safety Act (here-in-after referred to as Act).

(2.) This petition was dismissed by a learned single Judge (Justice R.P. Sethi) of this court which decision was later on set aside by a Division Bench of this court, and that is how it has again come up for adjudication.

(3.) After hearing the learned counsel for the parties, the order impugned was quashed on 1-1-1983, reasons whereof are given, as below: It may be stated at the very outset that no counter affidavit has been filed by the respondents with the result that the factual allegation made in the petition have remained un-rebutted.