MOHD AKBAR SHEIKH Vs. STATE

JUDGEMENT

(1.) Detention order No. DMS/PSA/10 dated 18.5.2001 of district Magistrate, Srinagar (respondent No. 2) and the consequent detention of the subject Mohd. Akbar Sheikh u/s 8 of J&K P.S. Act, 1978 is under challenge on various grounds. However, the counsel confines his submissions and arguments only to noncommunication of the order and grounds with material to detenu and inordinate delay in execution of order of detention. These pleas with facts are given in para 2, 7 and 10 of the petition. Respondents through respondent No. 2 detaining au thority has filed counter. Mr. R. Fida, GA relying on the counter and record has countered both the grounds of challenge to submit that the order of detention is valid and in order.

(2.) Para 10 of the petition reads as under:

(3.) In reply though this para is not spe cifically replied but at page 3 of the reply it is stated :