MOHAMMED ASIK Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) CHALLENGE is made to the order of detention of the detenue terming him as "Black Marketeer" made by the second respondent in No.01/2008/CS dated 24.01.2008.

(2.) AFFIDAVIT filed in support of the petition is perused. The order under challenge is also perused. Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents-State.

(3.) THE Court heard the learned Additional Public prosecutor on the above contentions and had a thorough perusal of materials available which in the opinion would reach the irresistible conclusion that the order has got to be quashed.