DHANAPALA RAVINDRA SETTY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Commonalty of questions of law and similarity of facts incline us to dispose of these five writ petitions by this common judgment.

(2.) Impugned in each of these five writ petitions is the order dated 26-11-1993 passed by the Collector & District Magistrate, Cuddapah under sub-section (2) of Section 3 of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers Dacoits Drug Offender Goondas Immoral Traffic Offenders and Land Grabbers Act, 1986 (Act No. 1 of 1986), hereinafter referred to as "the Act". In each of these five cases the Collector & District Magistrate was satisfied that each of the Detenus was indulging in activities prejudicial to the maintenance of public order and therefore detention until further orders was necessary. Each of the detenus was supplied with a copy of the grounds of detention :

(3.) On 27-12-1993, the Advisory Board, constituted under the Act, expressed its opinion that there is sufficient cause for detention of the person concerned. The Government confirmed the orders of detention on 7-1-1994 and fixed the period of detention as one year reckoning from the date of detention.