MOIRANGTHEM Vs. THE DISTRICT MAGISTRATE AND ORS.

JUDGEMENT

(1.) HEARD Mr. S. Rajeetchandra, learned counsel for the petitioner and Ms. Monomala, learned GA for the respondents.

(2.) IN this petition, the detenue petitioner has challenged her detention under the National Security Act (NSA), vide order dated 15.3.2014.

(3.) IT is the case of the petitioner that the petitioner had submitted a representation against her detention to the District Magistrate, though no representation was submitted specifically addressed to the State Government. Though no representation was directly submitted to the State, copy of his representation was routed through the State Government by the District Magistrate and in view of the above, it had been contended by the petitioner that the State Government was under the obligation to consider the representation relying on the decision of the Supreme Court in Gracy v. State of Kerala: : 1991 AIR (SC) 1090 : 1991 (2) SCC 1.