AB AHAD GANAI Vs. DISTRICT MAGISTRATE, SRINAGAR

JUDGEMENT

(1.) ON 26th of September, 1984, 1 have made an order quashing the detention order dated 24th August, 1984, made by the District Magistrate, Srinagar, in exercise of the powers referred by Section 8 of the Jammu and Kashmir Public Safety Act and announced that the reasons would fallow. Here are the reasons.

(2.) THIS is a petition under Section 103 of the Jammu and Kashmir Constitution for the issuance of a writ of Habeas Corpus for the release of Shri Abdul Ahad Ganai S/o Shri Ismail Ganai R/o Wakoora, Ganderbal, who has been detained by an order of detention No. PSA/87/DMB/84 dated. 24th August, 1984, passed by the District Magistrate, Srinagar. Under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 On his being satisfied that his detention was necessary with a view preventing him from acting in any manner prejudicial to the maintenance of public order.

(3.) THE grounds of detention given by the detaining authority are as follows: -