C G RAVI Vs. DISTT MAGISTRATE

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 passed by the first respondent herein in RC. C3. D.O. No. 66192 dated 4/3/1992, and for setting him (petitioner) at liberty.

(2.) The detenu came to the adverse notice as forest offender in view of the two cases referred to in the preamble to the grounds of detention and he was detained on the basis pf the ground case by the first respondent-District Magistrate and District Collector of North Arcot Ambedkar District, 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 (Tamil Nadu Act 14) of 1982, with a view of preventing the detenu from acting in any manner prejudicial to the maintenance of public order.

(3.) The facts that led to the passing of the Order of Detention were set out in detail in the grounds of detention and were duly served on the detenu, and hence we do not propose to reiterate them once again in this Order, especially in view of the limited plea taken by the counsel for the petitioner during, the course of arguments.