LIYAQAT GORSI Vs. STATE AND ORS.

JUDGEMENT

(1.) One Soba Gorsi, father of Liyaqat Gorsi has questioned the detention Order No. 10/DMP/PSA/11 dated 13.09.2011 passed by District Magistrate, Pulwama, respondent No. 2 herein, whereby Liyaqat Gorsi came to be detained for a period of 24 months in terms of the Jammu & Kashmir Public Safety Act, 1978 (for short Act), on the grounds taken in the petition.

(2.) Heard. Perused the record.

(3.) It is apt to reproduce first para of the impugned detention order herein.