ATMAKURI VENKATRATNAM Vs. DISTRICT MAGISTRATE PRAKASAM DISTRICT ONGOLE

JUDGEMENT

(1.) This petition, for a writ of habeas corpus, is filed to release the petitioner Sri Atmakuri Venkataratnam. The District Magistrate, Prakasam District, Ongole, in exercise of the powers conferred by Section 3(2) of the Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (hereinafter referred to as the Act) passed an order of detention on the petitioner under section 3(1)(b)(i) of the said Act on 1 8/05/1982, Grounds of detention were served upon him. He is now lodged in Central Jail, Visakapatnam.

(2.) The grounds of detention read as follows :-

(3.) The learned counsel for the petitioner submitted that the petitioner has sent the petition dated 17-6-1982 through his son to the Joint Collector and the District Supply Officer surrendering the sugar licence and the fair price shop dealership on 19/06/1982, the authorities had received the petition and hence the detention of the petitioner is no longer necessary. In reply to it, it is submitted by the learned Public Prosecutor appearing for the respondents that the Joint Collector had endorsed on the petition to file it before the competent authority and returned it to the Advocate for the petitioner.