HENROL M. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The instant Writ Petition is directed against the Impugned Detention Order passed by the District Magistrate, West Garo Hills, Tura dated 16.10.2012.

(2.) The petitioner's case in a nutshell is that:

(3.) The learned counsel, Ms. S.G. Momin appearing for and on behalf of the petitioner argued that, in this instant case the petitioner was not informed about his right to make Representation to Detaining Authority, the State Government and Central Government. Inspite of the fact, the Accused made a Representation on 19.10.2012 addressed to the District Magistrate, West Garo Hills, Tura, Political Department, Government of Meghalaya, Principal Secretary/Commissioner & Secretary, Meghalaya Secretariat, Shillong and to the Advisory Board at Gauhati High Court, Assam.