MUNEES AND ORS. Vs. THE SECRETARY TO GOVERNMENT, PUBLIC (LAW AND ORDER-F) DEPARTMENT, STATE OF TAMIL NADU AND ORS.

JUDGEMENT

(1.) Munees @ Murugan, who has been detained under the National Security Act, 1980 by the second respondent / the District Collector and District Magistrate, Ramanathapuram District, Ramanathapuram by virtue of the detention order in Cr.M.P.No.08/NSA/2015, dated 22.08.2015, has filed H.C.P.(MD).No.1281 of 2015 for quashing the impugned detention order relating to him and to set him at liberty.

(2.) Markes @ Siva, who has been detained under the National Security Act, 1980 by the second respondent / the District Collector and District Magistrate, Ramanathapuram District, Ramanathapuram by virtue of the detention order in Cr.M.P.No.09/NSA/2015, dated 22.08.2015 has filed H.C.P. (MD).No.1282 of 2015 for quashing the impugned detention order relating to him and to set him at liberty.

(3.) Robert, who has been detained under the National Security Act, 1980 by the second respondent / the District Collector and District Magistrate, Ramanathapuram District, Ramanathapuram by virtue of the detention order in Cr.M.P.No.07/NSA/2015, dated 22.08.2015, has filed H.C.P.(MD).No.1284 of 2015 for quashing the impugned detention order relating to him and to set him at liberty.