M CHELLIAH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner Chelliah is a friend of detenu Iyyamperumal, who has been detained as a goonda under Tamil Nadu Act 14 of 1982, in pursuance of an order of detention dated 28.7.1993 passed by the second respondent District Magistrate and Collector of Chidambaranar District, Tuticorin, with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order, and executed on 23.9.1993.

(2.) We do not deem it necessary to state the facts in detail, which led to the passing of the impugned order, for on a solitary ground of vital importance, this Habeas Corpus Petition will have to be allowed.

(3.) Though several grounds were raised challenging the impugned order, since this Habeas Corpus Petition will have to be allowed on one single ground, we are not mentioning the other grounds and offering our opinion on those grounds.