P V BAKTHAVATCHALAM Vs. GOVT OF INDIA

JUDGEMENT

(1.) All these writ petitions are disposed of together by a common order since the petitioner is the same, though the detenus are different, and the point raised is identical. Further all the detenus are stated to be involved in the same transaction, which led to the passing of the various impugned orders of detention, sought to be quashed in these writ petitions.

(2.) All these writ petitions have been filed for the issue of 'habeas' for the production of the detenus Arumugam, Selvam, P. V. Ramanujam, Thanu, Dhandapani and Ramu alias Ramamoorthy, before this Court to be set free, after quashing the impugned orders of detention passed against each one of them u/S. 3(2) of the National Security Act (Central Act 65/1980) by the third respondent, on 17-9-1991, with a view to preventing them from acting in any manner prejudicial to the maintenance of public order.

(3.) The brief facts which led to the passing of the impugned orders of detention will have to be stated. The detenus are staunch supporters of the Revolutionary Youth Front (R.Y.F.), a wing of the Tamil Nadu Organising Committee of CPI-ML (TNOC-CPIML). This organisation used to propagate the ideals of armed revolution and it had no faith in democratic way of life. This organisation used to conduct indoor meetings and propagate the ideals of armed revolution. Thanu, the detenu in W.P. No. 14296 of 1991 was the organiser for the Revolutionary Youth Front. The other detenus were staunch sympathisers of this front. The detenus attended various meetings of the Revolutionary Youth Front and had spoken about the ideologies and factors which would be 'conducive' for the unity of the country.