P DURGA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Petitioner is the son of the detenue Smt. Polisetti Lakshmi, wife of late Kondaiah, resident of Ayyappanagar, Rajahmundry, East Godavari District. He has filed this Writ Petition seeking issuance of a Writ of Habeaus Corpus directing to set the detenue at liberty by setting aside the order of detention made by the 2nd Respondent-District Collector-cum-District Magistrate, East Godavari District in File Rc. No. C1(M)/496/2010, dated 22.06.2010, as confirmed by the State Government by orders in G.O. Rt. No. 4063, General Administration (Law and Order. II) Department, dated 13.08.2010.

(2.) Activities alleged against the detenu as set out in the order of detention, dated 22.06.2010 are:

(3.) Grounds of detention as set out, are briefly stated as follows: