MEENACHI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent dated 17.6.2009 whereby the husband of the petitioner Mr.Kamaraj 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 the above contentions and paid its anxious consideration on the submissions made.