TMT C VIMALA RAJESH Vs. SECRETARY TO GOVERNMENTCO-OPERATION FOOD AND CONSUMER PROTECTION DEPARTMENT CHENNAI

JUDGEMENT

(1.) In the above Habeas Corpus Petition, the detention of S.Rajesh, son of Saminathan, is being challenged by his wife. The detenu was detained as a Black-marketeer under Section 3(1) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act 1980 (Central Act 7 of 1980) (hereinafter will be referred to as "the Act") by an impugned order of detention passed in proceedings C.No. 08/PBMMSEC.Act/IS/2011.

(2.) Since the above Habeas Corpus Petition could be disposed of on the legal submission made by the learned counsel for the petitioner, we are not referring to the factual aspects relating to the passing of the order of detention.

(3.) Heard the learned counsel on either side.