SK. NAFEESA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mrs. B. Mohana Reddy, learned counsel for the petitioners and Mr. Mujib Kumar Sadasivuni, learned Special Government Pleader representing learned Additional Advocate General appearing on behalf of the respondents.

(2.) All these writ petitions are filed to issue a writ of Habeas Corpus directing the respondents to produce the detenus and to order for their release forthwith by declaring their detentions vide proceedings Nos.16, 15 and 14/PD-CELL/RCKD/2023, all dtd. 8/3/2023 passed by respondent No.2 as illegal.

(3.) The Detentions were approved by respondent No.1 vide G.O.Rt. No.389, General Administration (Special Law & Order) Department, dtd. 13/3/2023. Therefore, the petitioners herein have filed I.A. No.1 of 2023 to amend the prayer in all the writ petitions. He has filed copies of the said G.Os. Considering the said facts, the said I.A. is also allowed today.