MOHD MUNAWAR LONE Vs. STATE

JUDGEMENT

(1.) BY medium of this writ of habeas corpus, the detention order No: 209 of 1987 dated: 8 -6 -1987 passed by the District Magistrate. Baramulla, detaining Mohammad Munawar Lone s/o Abdul Rehiman Lone r/o chanderharma, pattan, U/s 9 of the public Safety Act (hereinafter referred to as Act) has been challenged on -various grounds, as enumerated in the petition.

(2.) DESPITE sufficient opportunity, the counter affidavit was not filed by the respondents with the result that all factual allegations made in the petition have remained un -rebutted. The counter filed after the stipulated period cannot be considered, as no application has been filed for condonation of delay.

(3.) HEARD learned counsel for the parties.