A GANESAN Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) PETITION filed under Article 226 of the Constitution of India for the issuance of a writ of Habeas Corpus directing the respondents to produce the detenue Veeraperumal, Son of Ganesan aged 23 who is detained in Central Prison,Puzhal,Chennai in pursuance of detention order dated 4.2.2009 in No.M6.No.01/2009 before this Court to call for the records, set aside the order and set the detenue at liberty forthwith. Challenge is made to an order the first respondent in M.O.D.No.01/2009 dated 4.2.2009 whereby the son of the petitioner namely Veeraperumal 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.