GAJRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition against the detention order dtd. 10/3/2022 passed by the District Magistrate, Alirajpur in exercise of power conferred under the National Securities Act.

(2.) Thepetitioner has been informed that he has right to submit representation to the State Government, Central Government and is also having right to appear before the Advisory Board.

(3.) Atthe very outset, learned Government Advocate for the respondent / State submits that apart from the aforesaid directions, the detenu ought to have been informed his right to submit an objection before the District Magistrate itself and if such a right has not been given then that vitiates the entire proceedings / order.