KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed by the detenu himself under Article 226 of the Constitution of India for the issue of a writ of habeas corpus for quashing the order of detention dated 2/3/1992.

(2.) The detenu came to the adverse notice as a bootlegger in view of the two cases referred to in the preamble and he was detained on the basis of the ground case, by the District Magistrate and Collector of Changalpattu MGR District at Kancheepuram, the second respondent herein in exercise of the powers conferred under section 3(1) 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 XIV of 1982) with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of Public Order.

(3.) The facts which led to the passing of the impugned order of detention have been set out in detail in the grounds of detention, which were duly served on the detenu and hence we do not propose to reiterate the same once again in this order.