K INDIRA Vs. ADDITIONAL SECRETARY

JUDGEMENT

(1.) THIS Writ Application challenges an Order of Detention of the third respondent made in C.M.P.No.02/2010(CS) dated 8.3.2010 whereby the husband of the petitioner, by name, Kannan, was ordered to be detained under the provisions of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Act No.7 of 1980) branding him as a "Black Marketeer".

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into all the materials available, in particular, the order under challenge.

(3.) THE Court heard the learned Additional Public Prosecutor for the State.