K. PADMAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India, the petitioner challenges the detention of her son Kalluri Sandeep Kumar, S/o. Appa Rao as per the order of detention in REV- CSECOPDL(PRC)/1/2022-D.TH(C7) dtd. 1/4/2022 passed by 2nd respondent-District Collector and District Magistrate, Chittoor and confirmed by the 1st respondent as per G.O.Rt.No.998, General Administration (SC-1) Department dtd. 30/5/2022 and prays to direct the respondent authorities to set the detenue at liberty forthwith.

(2.) By the proceedings dtd. 1/4/2022, the 2nd respondent passed the detention order under Sec. 3(1) and (2) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (1 of 1986) [for short, "the Act 1 of 1986"] treating the detenue as "Goonda" under Sec. 2(g) of the Act 1 of 1986 on the subjective satisfaction that the detenue is acting in a manner prejudicial to the maintenance of public order since he has been habitually involved in criminal activities with other associates and even though a number of cases were registered against him, he did not change his attitude and increasing his activities day to day and extending them to Andhra Pradesh and Telangana States. Following cases in which the detenue was involved were taken as ground for ordering his detention.

(3.) The 2nd respondent filed counter and opposed the writ petition.