M. AJAY KUMAR Vs. MUJIB KUMAR SADASIVUNI

JUDGEMENT

(1.) Heard Mr. M. Ajay Kumar, learned counsel for the petitioner and Mr. Mujib Kumar Sadasivuni, learned Special Government Pleader representing learned Additional Advocate General appearing on behalf of the respondents.

(2.) This writ petition is filed to issue a writ of habeas corpus declaring the detention order dtd. 18/8/2023 passed by respondent No.3 detaining the detenu viz., Mr. Valaboju Kedareeswar and the consequential orders, if any, as illegal and for a consequential direction to respondent No.4 to release the deten forthwith.

(3.) Respondent No.3 passed the detention order dtd. 18/8/2023 against the detenu under the provisions of Sec. - 3 (2) of the Telangana Prevention of Dangerous Activities of Boot-leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertilizer Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders and White Collar or Financial Offenders Act, 1 of 1986 (Amendment Act No.13 of 2018) (for short Act No.1 of 1986 ), terming him as Land Grabber as defined under Sec. - 2 (j) of the Act No.1 of 1986.