IMTIYAZ AHMAD KHANDAY Vs. STATE OF J&K

JUDGEMENT

(1.) - Detention order no.DIVCOM-"K"/51/2017 dated 08th March 2017, issued by Divisional Commissioner, Kashmir - respondent no.2 here, is called in question in this petition at pre-execution stage.

(2.) Respondents though given ample opportunities to file reply, have opted not to file reply. However, the record has been produced by learned counsel for respondents.

(3.) Heard learned counsel for the parties. Considered the matter.