NAGASUNDARAM Vs. STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THESE are two writ petitions referring to the same transactions, which were heard together and are disposed of by this common order.

(2.) IN both the writ petitions, what is sought for is the quashing of the detention orders and the setting at liberty the detenus. IN the first writ petition (W.P. No. 11262/88), the name of the detenu is Kamalanathan and it is filed by the father of the detenu. IN the second writ petition (W.P. No. 11263/88), the name of the detenu is Gopalakrishnan and it is filed by his wife.

(3.) THE second ground is regarding the non-placing of retraction letter sent from fail on 4-4-.1988 to the Additional Chief Judicial Magistrate, Madurai. This ground was taken in W.P. No. 11262 of 1988 in paragraph II(i) and in W.P. No. 11263 of 1988 in paragraph II(i). Reply to the same is found in the counter filed in both the writ petitions in the same pattern and it is as follows: