MANJULA LALITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order of detention of her husband Manjula Naveen @ Vadde Manjula Naveen @ Naveen, S/o Manjula Lakshumaiah @ Lakshmanna @ Lakshmaiah, 27 years, in order of detention vide Rc.No.MC1/3699/2022 dtd. 2/2/2023 passed by the 3rd respondent-The District Collector Ananthapuram District and prays to direct the respondent authorities to set the detenue at liberty forthwith.

(2.) The petitioner herein, who is wife of detenue, in her petition stated that detention orders were passed against her husband, on the ground that he is 'Goonda' within the definition of Sec. 2(g) of the A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, 'the Act 1 of 1986). It is further stated in the petition that since the activities of the detenue are dangerous and prejudicial to the maintenance of public order, apart from disturbing the peace, tranquility, social harmony/order in the society, the 3rd respondent-The District Collector, Ananthapuram District is said to have passed the impugned order of detention dtd. 2/2/2023.

(3.) Counter-affidavit is not filed by the respondents.