T. KALI AND ANOTHER Vs. THE DISTRICT MAGISTRATE & COLLECTOR OF NORTH ARCOT AMBEDKAR DISTRICT, VELLORE AND ANOTHER

JUDGEMENT

(1.) THESE two habeas corpus petitions are disposed of together by a common order, since both the detenus are stated to be concerned in the same forest crime. Further, the solitary argument advanced on their behalf is identical.

(2.) CARELESSNESS exhibited by the detaining Authority in the follow up action, after the preventive orders were passed, is the sole cause for our allowing these two habeas corpus petitions.

(3.) SIMILARLY , detenu Sundaramoorthy, (Petitioner in H.C.P.No.23/94) was directed to be detained as a forest offender, in pursuance of an order of detention passed by the same authority for the same purpose.