SHAKEEL AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) One Shri Shakeel Ahmad Bhat S/O Ghulam Qadir Bhat R/O Malik Angan, Fateh Kadal, Srinagar (detenue hereinafter), has been ordered to be detained by the respondent No. 2 # District Magistrate, Srinagar vide order No. DMS/PSA/39/2011 dated 20-10-2011, in exercise of powers conferred upon him u/s 8 of the Jammu & Kashmir Public Safety Act, 1978 (for short Act of 1978). The said order is questioned by medium of this writ petition.

(2.) Order dated 31-01-2012, passed by one of the coordinate benches of the Court may be taken note of :

(3.) Reply affidavit/objections, in terms of the aforesaid order, have not been filed. So much so, none appeared in this case for the respondents nor has record been produced. The right to file reply affidavit/objections stands already closed.