FATHIMA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to an order of detention made by the second respondent herein dated 23.06.2009 in Memo No.01/Black Marketing Act/2009, whereby the husband of the petitioner one Michael was detained under Section 3(2)(a) read with 3(1) of the Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act 7 of 1980), terming 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 and the learned Central Government Standing Counsel on the above contentions and paid its anxious consideration on the submissions made.