D RAJAKUMARI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner by name Rajakumari, challenges the impugned detention order of the first respondent dated 13. 01. 2006, detaining the detenu durairaj, her husband as 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 (Act 7 of 1980), in this petition.

(2.) HEARD Mr. B. Kumar, learned senior counsel for the petitioner, Mr. Abudukumar Rajarathinam, learned Government advocate for respondents 1 and 2 and Mr. P. Kumaresan, learned Additional Central government standing counsel for the third respondent.

(3.) AT the foremost, learned senior counsel appearing for the petitioner submitted that though the detaining authority passed the impugned detention order after taking note of the remand of the detenu in Crime No. 8 of 2006, there is no such remand order. He further contended that in spite of specific representation dated 21. 01. 2006 by the petitioner, wife of the detenu, asking for a copy of the remand order passed by the Criminal Court, the same was not furnished, but a reply was sent on 06. 02. 2006, rejecting her request.