PAMARTHI LAKSHMAN RAO Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD Sri C. Padmanabha Reddy, learned senior Counsel, representing Sri C. Praveen kumar, learned counsel appearing for the petitioner, as well as learned Assistant government Pleader, representing learned advocate General, appearing for the respondents.

(2.) IN the present Writ of Habeas Corpus, the petitioner seeks production of his father viz. , Sri Pamarthi Rama Rao, s/o. Veerabhadrudu, aged about 53 years, resident of Jangareddygudem, jangareddygudem Mandal, West Godavari district, who is now lodged in Central Prison, rajahmundry, before this Court, and to release him forthwith.

(3.) THE facts, in brief, are as under: the father of the petitioner was allegedly involved in trafficking of illicit liquor in and around Jangareddygudem Mandal, West godavari District. Taking into account of his frequent involvement in the said activity, the competent authority i. e. , the Collector and district Magistrate, West Godavari District, the first respondent herein, exercising the jurisdiction conferred under Section 3 (1) and (2) of the Andhra Pradesh Prevention of dangerous Activities of Bootleggers, Dacoits, drug Offenders, Goondas and Immoral traffic Offenders and Land Grabbers Act, 1986 (for brevity "the Act"), initially passed an order, dated 14-03-2008, in proceedings spl. Rc. No. Pandes/confidential/2/2008. Consequently, the alleged detenu was taken into custody on 17-03-2008 and the same was forwarded to the Government for approval. The Advisory Board, constituted under Section 9 of the Act, reviewed the case of the alleged detenu, on 10-04-2008, and eventually the Government had passed the final order vide G. O. Rt. No. 2385, General administration (Law and Order. ll) Department, dated 22-04-2008, confirming the order passed by the competent authority, and as a result of which the alleged detenu was directed to be detained for a period of 12 (twelve) months from the date of his detention i. e. , 17-03-2008. Aggrieved by the same, the petitioner has filed the present writ petition seeking production of his father and to release him forthwith.