NEK ALAM Vs. STATE

JUDGEMENT

(1.) ORDER :- Order of detention passed by District Magistrate, Kupwara vide his order No. 108 of DMK/PSA dated 30-10-1995 for a period of two years, has been put to challenge.

(2.) Rule nisi has been issued to the respondents and in response thereto, they have appeared and filed the counter affidavit which is on the file.

(3.) I have heard learned counsel for the parties and perused the records.