ZUBAIR AHMAD KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioner prays for quashment of Order No.47/DMA/PSA/DET/2022 dtd. 29/6/2022, passed by District Magistrate, Anantnag (for short 'detaining authority') whereby detenu, namely, Zubair Ahmad Khan S/o Mohd Amin Khan R/o Rampora Mattan, District Anantnag, has been placed under preventive detention with a view to prevent him from indulging in the activities which are prejudicial to the security of the State, on the grounds made mention of therein.

(2.) Respondents have filed reply affidavit, insisting therein that the activities indulged in by detenu are highly prejudicial to the security of the Union Territory and, therefore, his remaining at large is a threat to the security of Union Territory of J&K. The activities narrated in the grounds of detention have been reiterated in the reply affidavit filed by respondents. The factual averments that detenu was not supplied with relevant material relied upon in the grounds of detention have been refuted. It is insisted that all the relevant material, which has been relied upon by the detaining authority, was provided to the detenu at the time of execution of warrant.

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