AB. HAYEE MALIK Vs. STATE AND ORS.

JUDGEMENT

(1.) DETENUE has been placed under preventive detention by means of Government Or.No. 2400 -Home -PBV of 2007 dated 31.12.2007. The grounds on the basis of which the detaining authority arrived at subjective satisfaction about the detention of the detenue are contained in the grounds of detention, copy of which has been placed alongwith the present petition. Various grounds have been taken in the present petition to challenge the detention of the detenue.

(2.) RESPONDENTS have not filed their reply.

(3.) LEARNED Counsel for the Petitioner submits that the material on the basis of which the detention has been ordered has not been supplied to the detenue due to which he could not make an effective representation.