KASANI VENKATESWARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India the petitioner challenging the detention of her husband Sri Kasani Venkata Satyanarayana @ Konda S/o Satyanarayana under orders of detention in Rc.No.REV-CSECOPDL(PRC)/1/2022-SA-(C1)-KCO, dtd. 4/5/2022 passed by the 2nd respondent-District Collector and District Magistrate, Machilipatnam and prayed to direct the respondent authorities to set the detenu at liberty forthwith.

(2.) The 2nd respondent passed the impugned detention order against the detenu Kasani Venkata Satyanarayana @ Konda S/o Satyanarayana exercising the powers vested in him under Sec. 3(1) & (2) of The Andhra Pradesh Prevention of Dangerous Activities of Boot-Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short "Act, 1986") treating the detenu as "BootLeggar" under Sec. 2(b) of the Act, 1986 and on the subjective satisfaction that the detenu is acting and also calculated to act in a manner prejudicial to the maintenance of public order since he is involved in the following five cases:

(3.) In the grounds of detention, the synopsis of each case has been mentioned as follows: