KALEESHWARI Vs. ADDITIONAL SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION (DEPARTMENT OF CONSUMER AFFAIRS), ROOM NO. 270, KRISHI BHAVAN, NEW DELHI-110 001

JUDGEMENT

(1.) Captioned 'Habeas Corpus Petition' (hereinafter 'HCP' for the sake of brevity, convenience and clarity) has been filed in this Court on 27/10/2022 assailing a 'detention order dtd. 7/10/2022 bearing reference PBMMSECA No.9/2022' (hereinafter 'impugned detention order' for the sake of convenience and clarity) made by the 'third respondent/jurisdictional District Collector' (hereinafter 'detaining authority' for the sake of convenience and clarity).

(2.) Wife of detenu is the petitioner before us in the captioned HCP. The impugned detention order has been made by the detaining authority in exercise of powers under 'Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act 7 of 1980)' {hereinafter 'Black Marketing and EC Act' for the sake of convenience and clarity}.

(3.) Mr.S.Senthilvel, learned counsel for petitioner and Mr.R.Muniyapparaj, learned State Additional Public Prosecutor for all the respondents are before us. To be noted, sixth respondent is the sponsoring authority.