FAYAZ AHMAD SHAH Vs. UT OF J&K

JUDGEMENT

(1.) District Magistrate, Budgam vide detention order No. DMB/PSA/43 of 2022 dtd. 16/9/2022, under Sec. 8 of Jammu and Kashmir Public Safety Act, 1978, has placed Fayaz Ahmad Shah (hereinafter referred to as detenue), S/o Ghulam Mohammad Shah, R/o Khansahib, Budgam, Kashmir, in preventive detention with a view to prevent him from acting in any manner prejudicial to the security of the Union Territory of J&K. This order of detention has been assailed by the detenue through his cousin brother Tasaduk Nabi.

(2.) The contention of the detenue is that he a principal of Life Public School KaitchRazgeer Budgam, being a private school having a good reputation in the district. The detenue has never been involved in any subversive activities which could cause prejudice to the security of the State or maintenance of public order.

(3.) Learned counsel for the detenue seeks quashing of the order of detention on the following grounds: -