CHINNAPAIYAN ALIAS CHINNAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Chinnapaiyan @ Chinnappan, has filed this petition seeking direction to respondents to produce the corpus of his wife (i) Smt. Chinnapponnu, aged about 35 years; (ii) Arumugam, aged about 33 years; (iii) Smt. Dhanam, aged about 25 years and a male child aged about 3 years and other close relatives of him from the illegal custody of the 5th respondent before this Court and set them at liberty.

(2.) PURSUANT to the direction of this Court, all the detenus mentioned in this petition were brought before this Court on 06. 06. 2006. We enquired them. In addition to the same, we directed the Revenue Divisional Officer, Tirunelveli to enquire all the persons concerned and submit a report with reference to the grievance expressed by the petitioner in this petition. Pursuant to the same, the Revenue Divisional Officer, Tirunelveli has filed his report. The report shows that the Revenue Divisional Officer enquired the detenus as well as other contractors, visited the quarry site and has concluded,

(3.) IN view of the factual conclusion arrived at by the Revenue Divisional Officer, Tirunelveli and also of the fact that the detenus appeared before this Court and set them liberty, we are of the view that no further adjudication is required in this petition; accordingly, the same is closed.