ALTAF AHMAD Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The order of detention passed by the District Magistrate, Anantnag, under section 8 of the Public Safety Act (herein-after referred to as Act) under his No. 448/ST/86 dated: 30-7-1986 is challenged in this writ of habeas corpus.

(2.) This petition was dismissed on 23-8-87 by a learned Judge of it he Court (Justice R.P. Sethi) holding that section 10-A of the Act was a bar to the maintainability of the petition. The said order of the learned Single Judge was later on set aside by a Division Bench of this Court and that is how the petition has again come up for adjudication.

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