MUGILAN ALIAS MUGILARASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE Habeas corpus Petitions have been filed under Article 226 of the constitution of India for quashing the orders of detention passed under Act 14 of 1982 by the District Collector at Perambalur.

(2.) THE question regarding maintainability of the Habeas Corpus Petitions has been raised by the Registry on the ground that Perambalur district comes within the jurisdiction of the Principal Bench at Chennai and, therefore, the Habeas Corpus Petitions should have been filed before the Principal Bench at Chennai and not before the Permanent Bench at Madurai.

(3.) IN the present case, it is not in dispute that the detention order was served on the detenues while such detenues were lodged in the Central prison at Tirichirapalli.