S SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SEEKING a writ of habeas corpus one Mr.Saravanan, the son of the detenu Sami Durai, has brought forth this petition challenging the order of detention made by the second respondent in C3/D.O./14/2009 dated 7.3.2009 terming him as a Black Marketeer.

(2.) THE Court heard the learned Counsel for the petitioner and looked into all the materials available including the order under challenge.

(3.) ON perusal and scrutiny of the entire materials available, the detaining authority was satisfied that the activities of the detenu were prejudicial to the maintenance of public supplies of essential commodities to the public, and hence in order to prevent him from doing any such activities in future, he has got to be detained under the enactment by terming him as a black marketeer. Accordingly the order came to be passed.