Telangana High Court
Sabavath Srikanth And 3 Others vs The State Of Telangana And Another on 17 June, 2022
Author: Shameem Akther
Bench: Shameem Akther, Juvvadi Sridevi
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
AND
THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
WRIT PETITION No.23675 OF 2022
ORDER:(Per Hon'ble Dr. Justice Shameem Akther) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioners, wherein, the following prayer is made:
"... to issue an order or orders more particularly one in the nature of Writ of Habeas Corpus to quash the detention order C.No. /WRLC/CSB-11/2022 Dated: 03.2022 passed by the Commissioner of Police, warangal and issue of G.O.Rt.No.2671 General Administration (Spl. Law & Order) Department, dt. 04.12.2021 passed by the Respondent No.1 ie. 1.Sabawat Sunita alias Suni, w/o Srikanth, 27 years old, Caste: Lambada, Occ. Tyler., 2. Mudavath Santoli, w/o Raju alias Nandu, Age: 27 years, Caste: Lambada, Occ. Coolie, 3.Mudawat Sharda alias Buri, w/o Sriramulu alias Ramesh, age 26 years, Caste: Lambada, Occ. Laborer, 4. Ramawath Lalita alias Lalli, w/o Lokya alias Chandu, Age 26 Years, Caste: Lambada, Occ. Laborer, All R/o: Singareni Colony, Saidabad, Hyderabad is illegal, arbitrary and violation of natural justice, against the detenues by directing the respondents herein to release the detenues Forthwith by declaring the illegal detention of them under is illegal, arbitrary, null and void and violating the natural justice and pass such other order or orders ..."
2. Heard. Perused the record.
3. It is brought to the notice of this Court by the learned Assistant Government Pleader for Home appearing for the respondents that challenging the detention orders passed against four detenues, the present Writ Petition is filed. Separate Writ 2 Petitions are required to be filed challenging the detention order passed against each detenue.
4. Under these circumstances, the petitioners are directed to file separate Writ Petitions challenging the detention order passed against each detenue.
5. With the above direction, the Writ Petition is disposed of.
The Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.
______________________ Dr. SHAMEEM AKTHER, J ___________________ JUVVADI SRIDEVI, J Date: 17.06.2022 MD