TANSEEM AHMAD SHEIKH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The detention order No. 32/DMP/PSA/23/2023 dtd. 24/5/2023 has been impugned by the petitioner Tasneem Ahmad Sheikh on the grounds mentioned in the petition.

(2.) The counter affidavit stands filed on behalf of the respondents and obviously the respondents have controverted the grounds of detention as taken in the petition.

(3.) Mr. Mohammad Ayoub Bhat, learned counsel appearing for the petitioner has argued that the grounds of detention mentioned in the detention order under challenge are same as reflected in the earlier two detention orders passed against him in the year 2020 and 2022. The detention orders earlier passed stand quashed by this Court on 27/4/2022 and 9/11/2022. In nutshell the argument is that no fresh ground is visible from the detention order in question.