DISTRICT COLLECTOR ANANTHAPUR Vs. V LAXMANNA

JUDGEMENT

(1.) Leave granted.

(2.) The grievance of the State Government in this appeal primarily is that the High Court erred in quashing the detention order on the ground that some of the instances relied upon by the detaining authority being stale the entire detention order becomes invalid. So far as this grievance of the appellant-State is concerned the same is since addressed to by us in our judgment in the case of The Collector and District Magistrate, W.G. Dist. Eluru, Andhra Pradesh and Ors. vs. Sangala Kondamma (2004) 10 SCALE 315 wherein we have held :

(3.) In the above case of The Collector and District Magistrate, W.G. Dist. Eluru, Andhra Pradesh and Ors. (supra) even though we held the order of the High Court was unsustainable, we did not interfere with the same for reasons mentioned therein. In the normal course, the very same reasons would have been sufficient to dispose of this appeal also without interfering with the order of the High Court.