CHITHRA Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) In HCP.No.2626 of 2025, one S.Vinayagamoorthi, aged 23 years, S/o Sampath, has suffered an order of detention dtd. 1/11/2025 and his mother has approached this Court seeking to set aside the detention order.

(2.) In HCP.No.2627 of 2025, one R.Sakthivel, aged 22 years, S/o Raja Babu, has suffered an order of detention dtd. 1/11/2025 and his mother has approached this Court seeking to set aside the detention order.

(3.) In HCP.No.2630 of 2025, one R.Vishal, aged 22 years, S/o Rajiv Gandhi, has suffered an order of detention dtd. 1/11/2025 and his mother has approached this Court seeking to set aside the detention order.