Anitha vs The State Of Tamil Nadu on 8 June, 2016

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Madras High Court

Anitha vs The State Of Tamil Nadu on 8 June, 2016

Bench: V.Bharathidasan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.06.2016
CORAM
THE HON'BLE MR.JUSTICE S.NAGAMUTHU
and
THE HON'BLE MR.JUSTICE V.BHARATHIDASAN
H.C.P.No.216 of  2016
Anitha						...Petitioner  

     versus

1.The State of Tamil nadu,
  Represented by its Secretary to Government,
  Cooperation, Food and Consumer Protection Department,
   Namakkal Kavignar Maaligai, II Floor, Secretariat,
   Chennai -9.

2.The District Collector and District Magistrate,
  Krishnagiri District, Krishnagiri.

3.The Secretary to the Government,
  Ministry of Consumer Affairs,
  Room No.270, Krishi Bhavan,
  Food and Consumer Protection Department,
  Government of India, 
  New Delhi - 110 001.			...Respondents

	Prayer: Petition  filed under Article 226 of the Constitution of India, praying to issue  a WRIT OF HABEAS CORPUS  to call for the entire records of the detention made in S.C.No.02/2016 CS dated 14.01.2016 passed by the District Collector and District Magistrate, Krishnagiri District, Krishnagiri, the second respondent herein and set aside the same and direct the respondents to produce the detenu before this Court and set the detenu Thiru.Rajendran, Son of Subramani, aged 31 years now confined in Central Prison, Salem at liberty.


		For Petitioner 	: Mr.R.Balakrishnan

		For Respondents 	: Mr.A.N.Thambidurai
					  Additional Public Prosecutor 

O R D E R

[Order of the Court was made by S.NAGAMUTHU, J.] Challenge is made to the order of detention passed by the second respondent vide Proceedings in S.C.No.02/2016 CS dated 14.01.2016, whereby the detenu, namely Rajendran, S/o.Subramani aged about 31 years, was ordered to be detained under the provisions of Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980, (Central Act No.7 of 1980) branding him as a "BLACK MARKETER".

2.The learned Additional Public Prosecutor would submit that the order of detention passed by the second respondent as against the husband of the petitioner dated 14.01.2016 has been revoked by the Government in G.O. [Rt] No.48, dated 13.02.2015 and he has also produced a copy of the said order.

3. Recording the submission of the learned Additional Public Prosecutor, this petition is dismissed as infructuous.

						    	[S.N.,J.]           [V.B.D.J.,]
							   	      08.06.2016
svki



To

1.The Secretary to Government,
  The State of Tamil nadu,

Cooperation, Food and Consumer Protection Department, Namakkal Kavignar Maaligai, II Floor, Secretariat, Chennai -9.

2.The District Collector and District Magistrate, Krishnagiri District, Krishnagiri.

3.The Secretary to the Government, Ministry of Consumer Affairs, Room No.270, Krishi Bhavan, Food and Consumer Protection Department, Government of India, New Delhi - 110 001.

4.The Superintendent of Police, Central Prison, Salem.

5.The Additional Public Prosecutor, High Court, Madras.

S.NAGAMUTHU,J.

and V.BHARATHIDASAN,J.

(svki) H.C.P.No.216/2016 08.06.2016

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