P THANGAVEL Vs. GOVERNMENT OF TAMIL NADU REP BY ITS SECRETARY, CO-OPERATION, FOOD AND CONSUMER PROTECTION DEPARTMENT

JUDGEMENT

(1.) The second respondent, District Collector and District Magistrate, Krishnagiri District, clamped an order of detention on 11.03.2018 as against Sakthivel, S/o.Thangavel, as the said authority arrived at the subjective satisfaction that the said detenu is a 'Black Marketer' and he has to be detained under Section 3 (1) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act No.7 of 1980), with a view to preventing him from acting prejudicial to the interest of public health and public order.

(2.) Challenging the order of detention, the father of the detenu has filed the present Habeas Corpus Petition.

(3.) Heard Mr.G.Arul Murugan, learned counsel appearing for the petitioner and Mr.R.Prathap Kumar, learned Addl. Public Prosecutor appearing for the respondents.