MEGAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed by one Megammal who is the mother of the detenu, Kesavan, under Article 226 of the Constitution of india, for instance of habeas corpus for quashing the order of detention dated 25th June, 1987 passed against the said detenu and setting him at liberty.

(2.) THE impugned order dated 25th June, 1987 was passed by the second respondent, namely, the Collector and District Magistrate, North arcot District, Vellore, in exercise of the powers conferred in sub-section (1)of section 3 of the Tamil Nadu Prevention of Dangerous Activities of bootleggers, Drug Offenders and Slum Grabbers Act of 1982, Tamil Nadu Act 14 of 1982 (hereinafter referred to as the Act) , with a view to prevent the detenu from acting in any manner prejudicial to the maintenance of public Order. THE detenu came to the adverse notice that he is a goonda in view of the six cases referred to in the preamble to the order of detention and on the basis of the ground case, the said order of detention was passed. Since the entire facts of the ground case are set out in the detention order, it is needless to narrate the same once again in this order.