(1.) The above three habeas corpus petitions have been posted before this _Specially constituted Bench_ by order of the Hon'ble Chief Justice in the office note dated 17. 9. 2012.
(2.) The petitioner Parapatty Suresh @ Sureshkumar in H. C. P. No. 380/2012, an Advocate by profession, who is the detenu; the petitioner in H. C. P. No. 617/2012, who is the wife of the detenu, namely, Gowsiga Boopathy; and the petitioner in H. C. P. No. 1406/2012, who is the wife of the detenu, Veerapandi S. Arumugam, have come forward with these petitions challenging the detention orders dated 28. 01. 2012, 28. 02. 2012 and 18. 06. 2012 respectively slapped on the detenus branding them as "Slum Grabbers", as contemplated under Section 2(h) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug-Offenders, Forest-Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-Grabbers and Video Pirates Act, 1982 (Act 14 of 1982) (hereinafter referred to as "the Act").
(3.) The detenu in H. C. P. No. 617 of 2012 is the political Personal Assistant to the former Minister Veerapandi S. Arumugham, who is the detenu in H. C. P. No. 1406 of 2012. The detenu in H. C. P. No. 380 of 2012 is brother's son of the detenu in H. C. P. No. 617 of 2012. In view of the relationship among the detenus and one of the adverse case registered against them in Crime No. 32 of 2011 on the file of Central Crime Branch, Salem, is common, all these petitions are taken together for final hearing and disposed of by this common order.
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