KHALIQ HUSSAIN Vs. STATE

JUDGEMENT

(1.) The petitioner-Khaliq Hussain has approached this Court seeking quashing of District Magistrate, Poonch's Order No. 07/PSA of 2010 dated 27.11.2010, whereby he was ordered to be detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, on various grounds.

(2.) The Detaining Authority and the State Government were allowed several opportunities to respond to the Motion. They have, however, opted not to file any Response to the Petition. Detention Records which were ordered to be kept available, too have not been produced.

(3.) In the circumstances, this Motion needs consideration on the basis of the material available on records.