ANIL SHARMA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 15/3/2023 passed by the learned Single Judge, whereby the appellant's Writ Petition being WP(Crl) No.66/2022 titled 'Anil Sharma v. Union Territory of J&K and others' seeking quashment of detention order No. PITNDPS 20 of 2022 dtd. 24/9/2022, issued by Respondent No.2-the Divisional Commissioner, Jammu (hereinafter to be referred to as the Detaining Authority), was dismissed.

(2.) Learned counsel for the appellant/writ petitioner has assailed the judgment impugned dtd. 15/3/2023, passed by the learned Single Judge, inter alia, on the following grounds:

(3.) The appellant/writ petitioner has challenged detention order No. PITNDPS No.20 of 2022 dtd. 24/9/2022 foisted upon him by respondent No.2-the Divisional Commissioner, Jammu before the writ Court by filing petition bearing WP(Crl.) No.66/2022 being the same in breach of the provisions of Article 22(5) of the Constitution of India read with provisions of PITNDPS and also the same is alleged to have been passed arbitrarily and in a mala fide manner without application of mind, as the detaining authority has not provided the grounds of detention, copies of dossier and other related documents in the language which the detenue understands and, as such, he has been prevented in making an effective representation against the impugned order of detention within time.