YASHODA Vs. SECRETARY (HOME DEPARTMENT) AND ORS.

JUDGEMENT

(1.) This petition is filed praying for a direction to declare that the order of preventive detention passed against Keshava Poojary @ Choni, S/o.Jaya Poojary is bad in the eyes of law and for quashing the order of detention dated 29.10.2014 (Annexure-A), and the orders Annexure-C, dated 6.11.2014, Annexure-C1, dated 8.12.2014 and Annexure-C2, dated 28.1.2015 as illegal and void abinitio.

(2.) Facts leading to this matter are as under:-

(3.) The questions to be decided in this writ petition are:-