THANGAVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent made in C.M.P.No,7/PBMMSEC Act/2009 (J3) dated 19.03.2009 whereby the son of the petitioner namely Vadivelu was ordered to be detained under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 branding him as a black marketeer.

(2.) THE affidavit in support of the petition along with all the materials including the order under challenge are perused. THE Court heard the learned Counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions and paid its anxious consideration on the submissions made.