K KRISHNASWAMY Vs. STATE

JUDGEMENT

(1.) THE order passed by Collector and District Magistrate, Kamarajar District, Virudunagar, in Roc. C. 1.83846/95, dated 18.1.1996 under Sec. 144(1) of the Code of Criminal Procedure is being sought to be revised by the petitioner herein by invoking the revisional jurisdiction for want of legality and propriety.

(2.) ON ordering the notice of motion, the Public Prosecutor entered appearance on behalf of the respondent, who is the Superintendent of Police, Kamarajar District, Virudunagar.

(3.) THE petitioner had denied every one of the allegations made in the impugned order to the extent that he stood for the cause of violence and communal clashes erupted. However, he would admit through the Bar that he had toured that village only to advise the mentally affected people and provided them with mental solace and physical help and did nothing more than that at any point of time. However, the restraint order was thus promulgated against him, which was passed in a hasty manner and served upon him with no opportunity to explain his grievances and place his explanation before the District Authorities.