ZEENAT KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) IN this writ of heabeas corpus the detention order No: PSA/DMK -10 dated 26 -6 -1987 passed by the District Magistrate, kupwara, detaining Abdul Rehman Malik alias Dakhal S/o Jabar Malik R/o. Thregam, Tehsil Kupwara under Section 8 of the Jammu and Kashmir Public Safety Act (hereinafter for short as Act ) has been challenged on many grounds, details whereof are given in the petition, and need not be repeated here.

(2.) ON admission of the writ petition to hearing, notice was issued to the respondents. They were represented by a Government Advocate, who did not file any counter affidavit despite sufficient opportunity given to him in this behalf. In absence of the counter affidavit, the factual allegations made in the writ petition remain un -rebuted.

(3.) I have heard learned counsel for the parties and have gone through the file.