PARDILINA R. SANGMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS instant writ petition is directed against the detention order dated 14.01.2014, ground of detention dated 14.01.2014, approval order dated 24.01.2014 and confirmation order of the MPDA dated 04.03.2014.

(2.) THE brief fact of the case is that:

(3.) ON the other hand, the learned State counsel, Mr. S. Sen Gupta appearing for and on behalf of the State fairly submits that all the documents referred above has been supplied to the detenue, but that was under a close envelope.