MOHAMMED THASIN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenge in this Intra Court Appeal is to the order passed by the learned Single Judge in WP No.33235 of 2014 dated 09.04.2015, allowing the said Writ Petition on certain grounds, while rejecting the other contentions of the appellant herein.

(2.) The challenge in the Writ Petition was to the Government Order in G.O.Ms.No.534 dated 05.08.2014, in and by which, a Special Court was constituted for trial of certain cases arising under the Indian Penal Code, Explosives Substances Act and/or the Unlawful Activities (Prevention) Act. The said Government order in G.O.Ms.No.534 came to be passed invoking Section 22 of the National Investigation Agency Act.

(3.) The Writ Petition filed by the appellant in Writ Petition No.33235 of 2014 was taken up along with other cases filed by other persons who were accused of substantially similar offences and whose cases were also covered by the said G.O.Ms.No.534 dated 05.08.2014. Though as many as six contentions were urged by the petitioners, the learned Single Judge, by a common judgment dated 09.04.2015, rejected four of the said contentions and upheld the contention Nos.1 and 2. The net result was that the Writ Petitions were allowed and the Government Order in G.O.Ms.No.534 dated 05.08.2014 was quashed.