VIRAMANI Vs. THE DISTRICT MAGISTRATE AND COLLECTOR, NAGAPATTINAM AND THE SECRETARY TO GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT, FORT ST. GEORGE

JUDGEMENT

(1.) PETITIONER Viramani has been detained as a bootlegger, under Tamil Nadu Act 14 of 1982, in pursuance of an order of detention dated 26.11.1993, passed by the first Respondent, District Magistrate and Collector, Nagapattinam, with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and health.

(2.) IT will be totally unnecessary to state the facts in detail, which led to the passing of the impugned order, for this habeas corpus petition, will have to be allowed, on the short ground of non -intimation to the close relations of the detenu about the passing of this impugned order and the jail in which he stood confined.

(3.) THE impugned order of detention shall stand set aside. Detenu is directed to be set at liberty forthwith, unless his detention is otherwise required. This habeas corpus petition is allowed.