MURUGESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution of India for issue a writ of Habeas Corpus directing the respondents to set (1) Murugesan, son of Chinnathambi, Murthy, son of Arunachalam and Vinayarasu, son of Arumainayagam, who have been detained under the National Security Act (Central Act 65 of 1980), at liberty.

(2.) BY three different orders, C.O.C. No. 21/ NSA 90, C.O.C. No. 22/NSA 90 and C.O.C. No. 23/NSA 90 all dated 19th July 1990, the District Magistrate and Collector, Thanjavur, the third respondent herein, in exercise of his powers under section 3(3) of the National Security Act directed that the afore -stated detenus be detained and kept in custody in the Central Prison, Tiruchirapalli. The ground on which the detenus were directed to bettle trained was with a view to prevent them from acting in any manner prejudicial to the maintenance of public order. The grounds of detention were served immediately. The Government approved the detention orders on 20 -7 -1990.

(3.) THE detenus sent their representations dated 1 -8 -1990 through the superintendent of Central Prison, Tiruchirapalli addressed to the first and second respondents. The written representations of the detenus were received by the first respondent on 20 -8 -1990 along with all required informations for effective consideration of the representations. The second respondent received the representations on 6 -8 -1990. There appears to be no separate representation dated 16 -8 -1990 addressed to the first respondent but the said fact need not have to detain us in the consideration of the merits or otherwise of this writ petition.