MANZOOR AHMAD DAR Vs. STATE

JUDGEMENT

(1.) SUBJECT Manzoor Ahmad Dar son of Ghulam Nabi Dar resident of Konjoo Pulwama through his father Ghulam Nabi Dar seeks to quash the detention Order No.DMP/PSA/PA/16 dated 19.07.2004 passed by District Magistrate, Pulwama in terms of Section 8 of Jammu & Kashmir Public Safety Act, 1978, on the grounds taken in the petition. Respondents have filed reply.

(2.) HEARD . Perused. Considered. The petitioner has pleaded that the grounds of detention and other material, mention of which is made in the grounds of detention, have not been furnished to the detenue. Thus non -supply of the same is a ground for quashing the detention order.

(3.) WHILE going through the reply, the respondents have pleaded that the detaining authority has relied on the grounds of detention only which runs contrary to the contents of the impugned order, which reads as under; -