ISILDA MARY THYRNIANG Vs. UNION OF INDIA

JUDGEMENT

(1.) Shri S. P. Mahanta, Advocate, present for the petitioner. Shri K.Khan, Addl. Sr. Govt. Advocate assisted by Shri S.Sen Gupta, Govt. Advocate, present for the respondents.

(2.) Heard.

(3.) By means of this writ petition, the petitioner has challenged the detention order dated 29-10-2013 of Shri Arphul Kharbani, passed and approved by the respondent-authorities under Meghalaya Preventive Detention Act, 1995 (for short MPDA).