VADDE PADMAMMA Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) The detention order vide Proceedings. No.C1/875 of 2020, dated 20.03.2020 passed against the detenu namely Vadde Venkatappa @ Venkataiah @ Venkatesh, S/o. Nagendrappa by the 3rd respondent, Collector and District Magistrate, Vikarabad District, in exercise of powers conferred under Section 3(1) and (2) of the Prevention of Black-Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Act. No.7 of 1980) (for short "?the Act') and the consequential Proceedings of the 2nd respondent in G.O.Rt.No.896, Dt.16.05.2020 along with the Memo issued by him in Memo No.133/Spl.(L & O)/A2/2020-3, Dt.16.05.2020 served on the detenu on 20.05.2020, are challenged in this Writ of Habeas Corpus as being illegal and arbitrary.

(2.) The detention order is passed on three ground cases viz.

(3.) Heard Mr. C. Hari Preeth, learned counsel for the petitioner and the learned Government Pleader for Home Mr. T. Srikanth Reddy for the respondents.