SIVALINGAM Vs. DISTRICT MAGISTRATE AND COLLECTOR PUDUKKOTTAI

JUDGEMENT

(1.) ONE Sivalingam (petitioner) is the detenu. Hie detenu, it is said, is a bootlegger. Apart from the ground case, as set out in the grounds of detention, he had come to adverse notice in five other cases.

(2.) THE District Magistrate and District Collector, puduwcottai District, Pudukkottai (first respondent), in exercise of the powers conferred by Sub-section (1) of section 3 of the Tamil Nadu Prevention of Dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral traffic Offenders and slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982)clamped upon the detenu, the impugned order of detention, in his proceedings p. D. O. No. 16 of 1994 dated 6. 5. 1994, with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and health.

(3.) ON this short ground of delay in effecting the said service alone, the impugned order of detention is liable to be set aside and consequently, the same is set aside. The detenu is therefore ordered to be set at liberty forthwith, unless and until he is required to be detained in connection with any other case. The habeas corpus petition is thus allowed. .