AYYAPPAN Vs. COMMISSIONER OF POLICE MADURAI CITY

JUDGEMENT

(1.) THE writ petition has been filed by the detenu under Art. 226of the Constitution of India seeking for the issuance of a writ of habeas corpus quashing the order of detention dated 28. 8. 1991 and set him at liberty.

(2.) THE detenu came to the adverse notice as a bootlegger in view of the cases referred to in the preamble of the grounds of detention and was detained on the basis of the ground case. THE impugned order was passed by the Commissioner of Police, Madurai City, the first respondent herein, in exercise of the powers conferred by Sub-sec. (1) ofsec. 3ofthe 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 him from acting in any manner prejudicial to the maintenance of public order.