MUIN KHAN @ MUINUDDIN Vs. STATE OF M P

JUDGEMENT

(1.) THEY are heard. Petitioner has filed this petition against the order of his detention dated 29/9/2010 passed by the District Magistrate, Guna (Annexure P/1).

(2.) PETITIONER pleaded that the State Government has not confirmed the order of detention. Additional return has been filed on behalf of the respondents State. In the aforesaid additional return, it is pleaded that the order of detention passed by the District Magistrate, Guna dated 29/9/2010 was forwarded to the State Government by the District Magistrate on 5/10/2010 and thereafter the competent authority confirmed the order of detention vide order dated 14/10/2010 (Annexure R/4).

(3.) WE have perused the order dated 14/10/2010 (Annexure R/4). The competent authority has not mentioned the period of detention of the petitioner in the aforesaid order.