LIVINGSTONE B MARAK Vs. STATE OF MEGHALAY

JUDGEMENT

(1.) THE petitioner's son Sri Sengnang D. Shira alias Aski has been detained under the provisions of Meghalaya Preventive Detention Act,1995.The detention order was issued by the District Magistrate, East Garo Hills, on 1.6.2011 in exercise of his powers conferred under Section 3(1) of the said Act. On the very same day, the detaining authority furnished the grounds of detention. Thereafter, the detention was approved by the Govt. of Meghalaya vide order dated 10.6.2011. Being aggrieved with these orders, the father of the detenu has filed this writ petition.

(2.) HEARD Mr. R. Kar, learned counsel for the petitioner and Mr. K. Khan, learned Addl. PP, Meghalaya.

(3.) THIRD contention of the learned counsel for the petitioner is that after approval of the detention order by the State Government, another opportunity ought to have been given to the petitioner for making representation to the Union of India. In support of this submission, learned counsel relied upon two judgments of Gauhati High Court rendered in the case of Rongjam Momin 'Vs- Union of India & Others; reported in 2005 (1) GLJ 285 and Saminar R. Marak 'Vs- State of Meghalayaa and Ors; reported in (2005) 2 GLR 237.