D SIVASAKTHI Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) CHALLENGE is made to an order of the first respondent made in C.M.P.No.3/2009(CS) dated 20.2.2009 whereby husband of the petitioner was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) terming him as a "Black Marketeer".

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

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