M ELANGO Vs. SUPRINTENDENT CENTRAL PRISON

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for final disposal.

(2.) The prayer in the writ petition is to issue a writ of Mandamus forbearing the Respondents, their men or whomsoever acting on their behalf from bringing Petitioner owner Ahamed Ali who is detained under the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act (hereinafter referred to as 'the Act') and confined in Central Jail, Coimbatore with handcuffs and chain as and when he has to be produced before the Advisory Board, High Court, Madras.

(3.) The Petitioner is working as Clerk under one Ahamed Ali, who is running Oil Store at Bhavani. Respondents 2 and 3 registered cases against the said Ahamed Ali under the provisions of the Essential Commodities Act and he was detained under custody on 02.02.2010 under the Act and now he is confined in Central Jail, Coimbatore.