ALTAF AHMAD Vs. STATE

JUDGEMENT

(1.) This is a writ of habeas corpus challenging the detention order No. PSA/DMS/35/87 dt. 7-7-1987 passed by the District Magistrate, Srinagar detaining Altaf Ahmad s/o Ghulam Nabi Mattoo r/o Zainder Mohalla, Srinagar, under S.8 of the Public Safety Act, (hereinafter referred to as "Act") on various grounds as mentioned in the petition.

(2.) On admission of this petition to hearing notices were issued to the respondents to file their reply affidavits and to show cause against the prayer made in the petition. Despite repeated opportunities given to them, no counter-affidavit was filed by them with the result that all the factual allegations made in the petition remained unrebutted.

(3.) I have heard the learned counsel for the petitioner as also the learned Additional Advocate General and have gone through the file thoroughly.