ANNAKKODI Vs. THE STATE OF TAMIL NADU REP. BY THE SECRETARY TO GOVT. PROHIBITION & EXCISE DEPARTMENT, MADRAS AND OTHERS

JUDGEMENT

(1.) The petitioner-Annakkodi, wife of the detenu-Natesan has filed this writ petition under Art. 226 of the Constitution for the issue of a writ of habeas corpus for quashing the order of detention passed against the detenu dated 8.9.1989 by the Second respondent-District Magistrate and Collector, Tiruchirapalli, and set him at liberty.

(2.) The second respondent has passed the impugned detention order in exercise of the powers conferred by section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982, Tamil Nadu Act No.14 of 1982 (hereinafter referred to as the Act") with a view to preventing him from acting in any manner pre judicial to the maintenance of public order.

(3.) The detenu has come to the adverse notice as a bootlegger in view of the two cases referred to in the preamble of the grounds of detention. The details of the cases have been set out in the grounds of detention, which was duly served on the detenu and it is needless to reiterate the same once again in this order.