AHONYAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The detention under challenge is that of one F. Saverior @ Savaridoss, who was detained under the detention order dated 29.8.2001 made by the District Collector and District Magistrate, Dindigul on the ground that the said F. Saverior @ Savaridoss was a drug offender. In the order, four adverse cases against him were referred to, all of which relate to possession of ganja. The ground case also relates to possession of ganja, and refers to his being caught by the police on 7.7.2001 when he was in possession of two kgs. of ganja in a polythene bag.

(2.) After referring to the ground case as also the adverse cases, the District Magistrate inferred at paragraph 4 thus:

(3.) The Collector has thus held that possession of ganja by itself was an act which was prejudicial to the maintenance of public order and public health. He has also recorded his satisfaction that F. Saverior @ Savaridoss caused widespread danger to health and thereby acted in a manner prejudicial to the maintenance of public order and public health. That inference again is based solely on the fact that F. Saverior @ Savaridoss was found in possession of two Kgs. of ganja.