BODAPETLA SREENU Vs. COLLECTO KHAMMAM

JUDGEMENT

(1.) The petitioner herein is challenging the order dated 12-6-2000 passed by the Collector and the District Magistrate, Khammam in Rc.No. Cl/795/2000. In the impugned order it is stated that the brother of the Writ Petitioner herein habitually indulges in procuring and trading in explosive substances, and therefore he falls under the category of 'goonda' as defined in Section 2(g) of A,P. Prevention of, Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 - (for brevity 'the Act'), and therefore, the Collector passed order directing detention of the brother of the petitioner herein so as to secure public safety. The said order has been challenged before us.

(2.) On receipt of the Writ Petition, notice was issued to the respondents and the respondents filed their counter.

(3.) The learned Senior Counsel Mr. C. Padmanabha Reddy, appearing on behalf of the petitioner invited our attention to the definition 'goonda' given under Section 2(g) of Act, 1986.