(1.) SUBJECT Abdul Aziz Shah son of Abdul Khaliq Shah resident of Muqam Shah Wall. Drugmulla Kupwara through his cousin Abdul Ahad Shah seeks to quash the detention DMS/ PSA/10/04 dated 12.07.2004 passed by respondent No.2 District Magistrate, Srinagar in exercise of powers in terms of Section 8 of Jammu & Kashmir Public Safety Act, 1978, whereby the detenue stands detained in detention for a period of 24 months and lodged in Kotebhalwal Jail, Jammu. The impugned detention order has been assailed on various grounds taken in the memo of petition.
(2.) THE respondents have filed reply counter affidavit and have resisted the petition.
(3.) MR . Qayoom argued that petitioner had made representation and same has not been considered by the respondents. The copy of the representation is annexure -C to the petition. The respondents have not denied the para -5 and para 6(d) of the petition. Mr. Qayoom drew the attention of this court to Section 15 of Jammu and Kashmir Public Safety Act and also referred a judgment of the Apex Court reported in AIR 1996 SC2998.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN