GOVINDAN ALIAS SADAYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Both these habeas corpus petitions are disposed of together by a common order, since detenu concerned in each one of these petitions are stated to be involved in the same ground crime and the argument advanced is identical.

(2.) Govindan alias Sadayan petitioner in H.C.P. No. 1315 of 1993 is the father of detenu Dhanapal alias Chinnavan, who has been detained as 'goonda' under Tamil Nadu Act 14 of 1982, in pursuance of an order of detention dt. 3-6-1993 passed by the second respondent, District Magistrate and Collector, Salem, with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order.

(3.) Palanisamy, petitioner in H.C.P. No. 1329 of 1993 is the brother of detenu Veerasamy, who has been similarly detained by the second respondent as a 'goonda' by his order dt. 3-6-1993.