E RATNAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K.S. Murthy, learned counsel appearing for the petitioner, as well as the learned Assistant Government Pleader, representing the learned Advocate General, appearing for the respondents.

(2.) This Writ of Habeas Corpus is filed by the petitioner seeking production of his grand-son viz., Sri Singavarapu Manikanta Kumar, s/o. Veerabhadra Rao, aged about 21 years, resident of Pavakarao Peta, Payakarao Peta Mandal,Visakhapatnam District, who is detained in Central Prison, Rajahmundry, pursuant to the impugned order of detention, dated 12.4.2009, in proceedings Ref.No.C1 (M)/257/2009, passed by the 2nd respondent-Collector and District Magistrate, East Godavari, kakinada, and as confirmed in G.O.Rt.No.2090, General Administration (Law & Order. II) Department, dated 4.5.2009, passed by the 1st respondent- Chief Secretary to Government, Government of Andhra Pradesh, Hyderabad, before this Court and to release him, forthwith.

(3.) The grand-son of the petitioner was allegedly involved in trafficking of illicit liquor and taking into account of his frequent involvement in the said activity', the competent authority- i.e., the Collector and District Magistrate, East Godavari District, the 2nd respondent herein, exercising the jurisdiction conferred under Section 3 (1) and (2) read with Section 2 (a) and (b) 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") passed the impugned order of detention, dated 12.4.2009, and eventually the Government had passed final order vide G.O.Rt.No.2090, dated 4.5.2009, confirming the order passed by the competent authority, and as a result of which the detenu was directed to be detained for a period of 12 (twelve) months from the date of his detention i.e., 13.4.2009. Aggrieved by the same, the petitioner has filed the present writ petition seeking production of the detenu and to release him, forthwith.