ASHIGULLAH WANI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Sabject Ashiquallah Wani is detained by District Magistrate, Srinagar (vide his order No. DMS/PSA/35 dated 6-6-2002) u/S. 8 of J. and K. Public Safety Act with a view to prevent him from acting in any manner prejudicial to the security of the State (Annexure P2). This order and the consequent detention is challenged in this petition.

(2.) Respondents have filed counter through District Magistrate, Srinagar, the Detaining Authority.

(3.) Heard.