G H AHMAD MIR Vs. STATE

JUDGEMENT

(1.) ORDER :- Detention order passed by District Magistrate, Srinagar vide order No : 507 of 1995 dated 9-12-1995 has been put to challenge in this petition.

(2.) Petition seems to have been admitted to hearing way back on 27-2-1996. Rule nisi was issued to the respondents. They appeared but despite opportunities having been given to them, they have miserably failed to file any counter affidavit. Even after having failed to file counter, further chance was given to them to place on record counter affidavit during the course of processing of case for hearing. Today when the petition came up for hearing and perusal, I do not see that there is any counter affidavit on record. Even nobody is present for the respondents to argue the case.

(3.) I have heard learned counsel for the petitioner at length.