D SIVAGAMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Sivagami, wife of the detenu Durai @ Duraisamy, who was detained as a "black Marketer" under Section 3 (2) (a) read with 3 (1) of the prevention of Black Marketing and Maintenance of Supplies of Essential commodities Act, 1980, by the impugned proceedings dated 26. 12. 2005, challenges the order of detention in this petition.

(2.) HEARD both sides.

(3.) THE learned counsel appearing for the petitioner after taking us through the grounds of detention and all other materials filed in the form of booklet, contended that the certificate issued by the Quality Control Officer, which is available at pages 54 and 55 of the paper book, is not a valid certificate and the detention order passed relying on the said document cannot be sustained. In other words, according to the learned counsel, there is no legal evidence/material to sustain the order of detention.