(1.) Impugned in this writ petition with a prayer for quashment thereof is the detention order no. 37/DMK/PSA/19 dated 7. 08.2019, purporting to have been passed by District Magistrate Kulgam, whereunder detenu namely Parvaiz Ahmad Pala s/o Mohd Ayoub Pala R/o Matibugh Yaripora, Tehsil Yaripora District Kulgam, is under detention.
(2.) The detenu through his father has challenged the order of detention on the following grounds:
(3.) Notice was issued to respondents. They appeared through their learned counsel and filed counter affidavit wherein they submitted that the detention order is well founded in fact and law and seeks dismissal of the Heabus Corpus Petition.