In Judgment Text:
- by the Additional
District Magistrate ,Jammu in revision petition (No. 18 Misc. titled State through Police Station - Jammu, who vide his order dated 7-3-90, transferred the same to the Addl.
District Magistrate ,Jammu - or the concerned Magistrate had the competency to adjudicate upon the dispute. The Addl.
District Magistrate ,Jammu - Magistrate 1st Class, R. S. Pura nor the Addl.
District Magistrate ,Jammu had any
In Judgment Text:
- by the
District Magistrate ,Jammu . The grounds on which such detention has been ordered are given in the grounds - 4.
Shri S.S. Kapoor,
District Magistrate ,Jammu has filed - 11-88 from
District Magistrate ,Jammu detaining the petitioner for a period of 24 months and the government - from
District Magistrate ,Jammu and the petitioner after being detained in Central Jail Jammu
In Judgment Text:
- Safety Act. 1978 (hereinafter the Act), pursuant to the order of
District Magistrate ,Jammu dated 17
In Judgment Text:
- 36 of 1975 made by the
District Magistrate ,Jammu , on February 7, 1975, in exercise of the power
In Judgment Text:
-
ORDER :-The petitioner who has been detained by the
District Magistrate ,Jammu , by his order - aforesaid passed by the
District Magistrate ,Jammu . At the time of his arrest the contents of the detention -
District Magistrate Jammu ."
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