M MUNI REDDY Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This is a writ petition filed, seeking release of Sri S.Thirupal Reddy, detained in Central Prison, Cherlapalli on orders of the District Collector, Ananthapur, passed under the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (hereinafter referred to as 'the Act'). Counter has been filed.

(3.) This case speaks of volumes about the method in which the Collectors and District Magistrates are handling issues relating to the liberties of people. We have seen in most of the cases, matters are treated in a very casual manner and it appears that the detaining authorities are either not applying mind or they are simply not aware of the importance of liberty of a human being. The order is passed in this case by the District Magistrate on 20.9.2004. Grounds of detention are also framed on the same day.