NAMACHIVAYAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.S. Natarajan for the petitioner and Mr.M.K. Subramanian, Government Advocate, for the respondents.

(2.) The order of preventive detention dated 9.1.2003 passed by the District Collector and District Magistrate, Tirucirappalli under Section 3(1) read with Section 2(f) of the Tamil Nadu Act 14 of 1982 is being challenged in the present writ petition.

(3.) Learned counsel appearing for the petitioner has submitted that in respect of the present petitioner as well as another person by name Siva, the orders of detention have been passed on the very same allegations. Subsequently, the Advisory Board by its proceedings dated 7.2.2003 opined that there was no sufficient cause for the detention of Siva. It is contended by the learned counsel for the petitioner that the same reasoning is also applicable to the case of the present petitioner, and therefore, the order of detention is to be set aside.