R.Ranjitha vs The Secretary To Government on 14 November, 2019

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Madras High Court

R.Ranjitha vs The Secretary To Government on 14 November, 2019

Bench: M.M.Sundresh

                                                                         H.C.P.No.1865 of 2019

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 14.11.2019

                                                       Coram

                                      The Hon'ble Mr. Justice M.M.SUNDRESH
                                                          and
                                    The Hon'ble Mr. Justice RMT.TEEKAA RAMAN

                                              H.C.P.No.1865 of 2019

                      R.Ranjitha                                          .. Petitioner

                                                           Vs


                      1.The Secretary to Government,
                        Home, Prohibition and Excise Department,
                        Secretariat, Fort St. George, Chennai-9.

                      2.The District Collector and
                             District Magistrate,
                        Villupuram District, Villupuram.                .. Respondents


                             Petition filed under Article 226 of the Constitution of India
                      praying for a writ of habeas corpus, to call for the entire records
                      relating to the petitioner's husband detention under Tamil Nadu Act 14
                      of 1982 vide detention order dated 18.08.2019 on the file of the
                      second respondent herein made in proceedings C2/22831/2019 quash
                      the same as illegal and consequently direct the respondents herein to
                      produce the petitioner's husband namely Raja, S/o.Periyasamy, aged
                      33 years before this Court and set the petitioner's husband at liberty
                      from detention, now the petitioner's husband detained at Central
                      Prison, Cuddalore.




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http://www.judis.nic.in
                                                                            H.C.P.No.1865 of 2019



                                     For Petitioner     : Mr.R.Sasikumar

                                     For Respondents        Mr.R.Prathap Kumar
                                                        :
                                                            Addl. Public Prosecutor


                                                     ORDER

(Order of the Court was made by M.M.SUNDRESH, J.) The petitioner challenges the impugned order of detention in C2/22831/2019 dated 18.08.2019 detaining her husband as "Bootlegger", as contemplated under Section 2(b) of the Tamil Nadu Act 14 of 1982.

2. The learned Additional Public Prosecutor reports that the order of detention passed against the detenu has been revoked by the Government by its order in G.O.Rt.No.3781 Home, Prohibition and Excise (XIV) Department, dated 30.09.2019 and he has also produced a copy of the Government Order. Recording the same, this Habeas Corpus Petition stands closed.

(M.M.S.J.,) (T.K.R.J.,) 14.11.2019 Index:Yes/No mmi/ssm 2/2 http://www.judis.nic.in H.C.P.No.1865 of 2019 To

1.The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Fort St. George, Chennai-9.

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

3.The Superintendent, Central Prison,Cuddalore.

4.The Public Prosecutor, High Court, Madras.

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http://www.judis.nic.in H.C.P.No.1865 of 2019 M.M.SUNDRESH, J.

and RMT.TEEKAA RAMAN, J.

mmi H.C.P.No.1865 of 2019 14.11.2019 4/4 http://www.judis.nic.in

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