ZAINA BANO Vs. STATE OF J&K

JUDGEMENT

(1.) IN this writ petition subject Gh. Mohammad Dars preventive detention ordered by Respondent No. 3 District Magistrate Pulwama on 27 -01 -2000 under its Order No: 08/DMP of 2000 is under challenge.

(2.) PETITIONERS counsel assails the order of detention and consequent detention on number of grounds, but confined his argument to two grounds. First, that the detenue has not been awarded an opportunity to -make representation and second, that there has been inordinate delay in executing the order of detention by about nine months, to vitiate detention itself.

(3.) MR . A.M. Watali, GA, in reply submits that the detenue has been, afforded opportunity to make representation after he was served the order of detention and grounds with material. However, on the question of delayed execution, Mr. Watali concedes that there is delay of about nine months in execution of the order.