SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed by the detenu himself under Art. 226 of the Constitution of India seeking for the issue of a writ of habeas corpus for quashing the order of detention dated 30-10- 1991 and for setting him at liberty.

(2.) The detenu came to the adverse notice as a bootlegger in view of the cases referred to in the preamble and he was detained on the basis of the ground case.

(3.) The impugned order of detention was passed by the District Magistrate and District Collector of North Arcot Ambedkar District, Vellor, the second respondent herein, in exercise of the powers conferred by S. 3(l ) 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 14 of 1982), with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of Public order.