VASANTHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This common order will now govern and dispose of captioned two 'Habeas Corpus Petitions' ('HCPs' in plural and 'HCP' in singular for the sake of convenience and clarity). This Court makes it clear that for the sake of further clarity, 'H.C.P. No.1407 of 2023' shall be referred to as 'I HCP' and 'H.C.P. No.1410 of 2023' shall be referred to as 'II HCP' wherever necessary.

(2.) I HCP was listed in the Admission Board on 28/7/2023 and II HCP was listed in the Admission Board on 31/7/2023. The two Admission Board orders read as follows:

(3.) In the Admission Board, learned counsel Mr.V.Paarthiban, predicated his campaign against the impugned preventive detention order on two points and they are as follows: