ALTAF PASWAL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The order no.80/DMS/PSA/2021 dtd. 8/5/2021, passed by District Magistrate, Shopian (for brevity "detaining authority") placing one, Altaf Paswal S/o Mohd Hussain Paswal R/o Nasserpora Mukami Dunaroo District Shopian (for short "detenu") under preventive detention so as to prevent him from acting in any manner prejudicial to the preservation of forest wealth, has been precisely challenged on the following grounds:

(2.) Respondents have filed Counter Affidavit, in which it is submitted by them that detenu is involved in timber smuggling by cutting green trees, instigating his associates to adopt the same trade and transporting the illicit material. The detaining authority has, in its affidavit, justified the grounds of detention as well as the impugned detention order while denying the allegation of non-supply of relevant material to the detenu. To substantiate their case, the respondents have produced the detention record.

(3.) I have heard learned counsel for parties and considered the matter.