NOOR UD DIN SHAH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) - By medium of this writ of habeas corpus, the detention order No. 420/ ST/87 dated 8.4.1987 passed by the District Magistrate, Anantnag, under section 8 of the Public Safety Act (hereinafter referred to as Act) detaining Noor Din Shall Khanadamad of Ghulam Mohammed Shah Resident of Satagund, Verinag, Kashmir, has been challenged on various grounds, as mentioned in the petition.

(2.) No reply affidavit was filed on behalf of the respondents despite numerous opportunities given to Additional Advocate General in this behalf, and therefore, the factual allegations made in. the petition have remained unrebutted.

(3.) It may be mentioned here that this petition was dismissed by a learned Single Bench of this Court on 3-9-1987 on some technical grounds, and that decision was later on set aside, by a Devision Bench of this Court in LPA No.8 of 1987, and that is how the case has again come up for adjudication.