CHELLA PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Order of the Bench delivered by ) This Writ Petition is filed by the detenu himself under Article 226 of the Constitution of India seeking for the issue of a Writ of Habeas Corpus quashing the Order of detention dated 10-1-1992 and for setting him at liberty.

(2.) The detenue came to the adverse notice as Forest Offender in view of the single case 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 Collector of Dharmapuri District, Dharmapuri, the second respondent herein, in exercise of the powers conferred by Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982), hereinafter called the Act, with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of public order.