NAGARAJAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed by the detenu under Art. 226 of the Constitution of India, for the issuance of a writ of habeas corpus, quashing the order of detention passed against him by the second respondent-District Collector and District Magistrate, Periyar District on 2. 9. 1987 under Sec. 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas , Immoral Traffic Offenders and Slum Grabbers Act (Tamil Nadu Act XIV of 1982), with a view to preventing him from acting in any manner prejudicial to the maintenance of the public order.

(2.) THE main ground urged by the learned counsel for the petitioner is that the order of detention is dated 2. 9. 1987 whereas the grounds of detention served on him bear the date 3. 9. 1987 and, therefore, even before the preparation of the grounds of detention, the order of detention has been passed without proper application of the mind by the detaining authority.