EASWARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to an order of the second respondent dated 22.4.2010, whereby the brother of the petitioner by name Subramani was ordered to be detained under the provisions of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 branding him as a black marketeer.

(2.) All the materials are looked into and in particular, the order under challenge along with the grounds of detention.

(3.) The Court heard the learned Counsel for the petitioner.