VAITHILINGAM Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) SINCE the issue/point raised in these petitions is one and the same and similar, they are being disposed of by the following common order.

(2.) THE petitioners herein challenge the detention orders dated 31. 12. 2004, 3. 1. 2005, 3. 1. 2005 and 17. 01. 2005 respectively, detaining them under the National Security Act, 1980, with a view to prevent them from acting in any manner prejudicial to the maintenance of public order.

(3.) HEARD learned counsel for petitioner, learned Government Advocate for Respondents-1 and 2 and learned Additional Central Government Standing Counsel for R-3.