K NARSA REDDY Vs. DT COLLECTOR ADILABAD

JUDGEMENT

(1.) Aggrieved by the order passed by the first respondent under the provisions of the A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short 'the Act'), the petitioner has approached this Court. The petitioner has filed this writ petition seeking a Writ of Mandamus declaring the action of the respondents in initiating proceedings against him under the Act as illegal and to set aside the order of detention in proceedings RC No.D3/ 883 / 96, dated 23-4-1996 as illegal and arbitrary.

(2.) The petitioner has attacked the impugned order on the ground that the said order is illegal and arbitrary for the reasons that there is nothing to indicate that he had involved himself in any of the activities as contemplated under Section 3 of the Act and that the acts complained of are alleged to have been committed by others with whom he has nothing to do and there is no nexus as to the object. The incidents are three in number and they are as follows:

(3.) It is not in dispute that against the three persons separate crimes were registered. The petitioner has obtained stay and thus, avoided detention for all these days.