KALAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu has filed this writ petition 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.

(2.) THE impugned order was passed on 28th July, 1987 by the second respondent the District Magistrate and Collector of Chingleput district under S. 3 (1) of Tamil Nadu Prevention of Dangerous Activities of bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) (hereinafter referred to as'act')with a view to preventing him from acting in many prejudicial to the maintenance of public order.