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NOTE ON ARTICLE 370
Dilawar Mir, who is from PDP, and Ghulam Hassan Mir, were under detention for over 110 days and were released by the new union territory administration after such long duration. The MLA of Baramulla district in JK. They had been under detention at their respective residences from August 5, the day when Centre announced abrogation of provisions of Article 370.
Ghulam Hassan was a former minister in Mufti Mohammad Sayeed's cabinet when he became chief minister for the first time in 2002. Later he parted his parties and formed his own parties which is Democratic Party Nationalist (DPN). Who is also a former minister of reputated party. Ashraf Mir and Hakeen Yaseen, who were MLAs in the last state assembly of the erstwhile state of Jammu and Kashmir, were shifted to their residences but remained under detention.
The Leaders Mir and Yaseen were with their parties and political leaders who were wrongfully detained at the hostel of MLA and later they were shifted from Hotel centaur in Srinagar. The administration of union territory had allowed some leaders to detaining the political leaders for visiting purpose of their home for few hours.
The union territory’s administration and the prominent leaders of the BJP have taken the defended to those leaders under preventive detention and they said the action was taken to prevent any untoward incident after the scrapping of Article 370. The Protests which is going between the parties that was contagious spreading of violence over valley and out. The father of Farooq Abdullah is also a former chief minister, who was also placed under arrest in house which is in welfare of his public safety and comes under Public safety act. The administration of UT and the prominent leaders party of BJP they had put such a leaders to preventive detention.
Political leaders had been kept in VIP bungalows. There were also given CDs of Hollywood movies. Gym facility had also been provided to them. They were not under house arrests. They were house guests. It was not a violation of right. In case of Jammu and Kashmir, the representatives to the constituent assembly powers to the central Government would be applied to Jammu and Kashmir only with the concurrence of the state’s constituent assemby The Articles of the constitution that gave hostel of MLA. After the last assembly they were shifted to their residence but still they are in under detention it is said by the officers. It is just for being safe for politician and the the political parties.
