ANAND SINGH LODHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) Petitioner has challenged the order of detention dated 06.06.2016 (Annexure -P -1) passed by the respondent No.2 District Magistrate -Collector, Jabalpur.

(3.) In the present writ petition one of the ground of challenge is that the detaining authority i.e. respondent No.2 did not inform the petitioner that petitioner detenue has a right to make the representation to the detaining Authority before confirmation of the order of the State Government, hence right guaranteed to the petitioner -detenue under Article 22 (5) of the Constitution of India has been abridged. This ground has been taken in the writ petition also, but no reply has been filed by the State/respondents controverting the aforesaid fact.