THANGAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a petition by the mother of the detenu under Article 226 of the Constitution of India, for the issuance of a writ of Habeas Corpus quashing the order of detention passed against the detenu and setting him at liberty.

(2.) The order of detention was passed by the Commissioner of Police, Madras City, on 21-6-1988 with the view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order as a bootlegger.

(3.) The main ground urged before us by the learned Counsel for the Petitioner is that her representation was not considered by the appropriate authority. This position was gone into elaborately by us in Elathe Mary v. Commissioner and Secretary to Government of Tamil Nadu Prohibition and Excise Dept. Madras W.P. 7269 of 1988 order dt. 24-1-1989. and again in a different perspective in Easwaran v. State of Tamil Nadu W.P 6085 of 1988 order dt. 30-1-1989.