M ANANDHAI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The detenu's wife is the petitioner herein.

(2.) The detenu is found to have been involved in four previous cases of prohibition offences and on 22.11.2002 at 10.30 house, he was found to be selling illicit arrack. A person by name Kannan consumed the arrack, found giddiness and on his complaint, the Authorities raided the place and found Murugan, the detenu, selling illicit arrack and a case was registered in Crime No.777 of 2002. On the basis of analysis, the arrack was found to contain poisonous substance and therefore, the detaining authority arrived at a subjective satisfaction that there is an absolute necessity to detain him in order to prevent him from indulging in such further activities in future which are prejudicial to the maintenance of public order under the provisions of the Tamil Nadu Act 14 of 1982. Therefore, he passed the impugned order, whereby, the detenu was detained. Challenging the detention order, this writ petition has been filed.

(3.) The learned counsel for the petitioner submits that without considering the representation, abruptly,the rejection order was served on the detenu.