SHAHANA AND ORS. Vs. STATE OF TELANGANA, REP. BY CHIEF SECRETARY, GENERAL ADMINISTRATION, LAW & ORDER, SECRETARIAT, HYDERABAD AND ORS.

JUDGEMENT

(1.) Vide present Writ Petitions, the petitioners seek a direction thereby to set aside detention orders dated 5.6.2016 passed by the second respondent and consequential conformation orders passed by the first respondent vide G.O.Rt. Nos. 1870, 1869 and 1870 respectively dated 23.08.2016.

(2.) In these three Writ Petitions, the issues of facts and law are common. Therefore, these cases are heard together and being disposed of by this common order.

(3.) For the sake of convenience, we would refer to the facts and contentions in Writ Petition No.30992 of 2016. It was stated by the learned counsel for both the parties before us that this Writ petition can be taken as representative of the facts and contentions in the other two Writ Petitions.