H A HAMMABBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The order at Annexure "A" dated 16.5.2016 and the order at Annexure "D" dated 12.1.2016, are called in question in this writ petition.

(2.) The second prayer relating to quashing of the order dated 12.1.2016 (vide Annexure "D") does not sustain for consideration, in view of the fact that the said order is already confirmed by the Division Bench of this Court in W.P.H.C.No.18/2016 decided on 28.3.2016. Hence, the second prayer is rejected.

(3.) Coming to the first prayer seeking quashing of the order of extension of detention period dated 16.5.2016 (vide Annexure A), Sri.Hashmath Pasha, learned advocate for the petitioner argues that no sufficient grounds to extend the period of detention are depicted in the impugned order Annexure "A" and hence, the period of detention ought not to have been extended by the State Government. According to him, the order at Annexure "A" is mechanically passed and the same is as a result of non-application of mind by the statutory authority. He further submits that the wordings used in the order at Annexure "A" were drawn from the earlier order at Annexure "D" dated 12.1.2016 and hence, there are no fresh grounds for extension of period of detention. On these grounds, he prays for quashing of the order at Annexure "A".