THIRUNAVUKKARASU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) These two writ petitions are filled by the detenus themselves under Article 226 of the Constitution of India, seeking for the issue of writs of habeas corpus to quash the orders of detention dated 9-1-199 1 passed against them and to set them at liberty.

(2.) The impugned orders were passed by the Commissioner of police, Madras, the first respondent herein, in exercise of the powers conferred on him by sub-section (I) of Section 3 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 14 of 1982) hereinafter referred to as the Act, with a view to preventing them from acting in any manner prejudicial to the maintenance of public order.

(3.) The said orders were passed after the detenus came to adverse notice as goondas and on the basis of the ground cases they were detained. Therefore, by consent of both parties, both the writ petitions are clubbed together and disposed of by a common order.