NARASAMMA 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.) THIS writ petition is filed seeking to issue a Writ of Habeas Corpus directing the respondents to produce one Kasturi Vasu @ Devarapalli Vasu, husband of the petitioner, who is now detained in Central prison, Hyderabad.

(3.) PURSUANT to the order of detention, dated 28-7-2008, passed by the first respondent-the Collector and District magistrate, Visakhapatnam (hereinafter referred to as 'the competent authority'), under Section 3 (1) and (2) read with section 2 (a) and (f) of the Andhra Pradesh prevention of Dangerous Activities of Boot-Leggers, Dacoits, Drug Offenders, Goondas, immoral Traffic Offenders and Land Grabbers act, 1986 (for brevity 'the Act'), the husband of the petitioner was subjected to deterntion.