Madras High Court
S.Senthilkumar vs Government Of Tamil Nadu Rep By Its on 18 August, 2015
Author: M.M.Sundresh
Bench: M.M. Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 18.08.2015
CORAM
THE HONOURABLE MR.JUSTICE M.M. SUNDRESH
W.P.No.25518 of 2015
and
M.P.No.1 of 2015
S.Senthilkumar ... Petitioner
Vs -
1. Government of Tamil Nadu rep by its
Secretary Department of Home
affairs/prohobition & Excise
Secretariat Fort St. George
Chennai.
2. The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore, Chennai.
3. The District Collector/District Magistrate
Cuddalore District,
Cuddalore.
4.The Superintendent of Police,
Cuddalore District,
Cuddalore.
5.The Inspector of Police,
Karuveppilankurichi Police Station,
Cuddalore District.
6.The Inspector of Police,
Viruthachalam Police Station,
Cuddalore District.
7.The Inspector of Police,
Sozhatharam Police Station,
Cuddalore District.
8.Thiru.Mr.Senthil Kumar
9.Thiru. Mr.V.Jayakumar
10.Thiru.Mr.T.Vetrivel
11.Thiru.Mr.K.Manoharan
12.Thiru.R.Kumaresan ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India praying to issue Writ of Mandamus forbearing the 3rd and 4th respondents from passing orders against out State Co-ordinator of our organization and as well as my brother namely S.Raju son of Sivakkozhunthu aged about 45 years having office at No.705/5, Junction Road, Viruthachalam from detaining him under the Tamil Nadu Prevention of Dangerous Activities of Bottleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Act 14/1982) National Security Act, 1980 and further direct the respondents 2 & 3 to take appropriate action against the 9th and 10th respondents based on the representation made by the petitioner dated 13.06.2015.
For Petitioner : Ms.V.Porkodi
For Respondents : Mr.A.Kumar (R1 to R7)
(Special Government Pleader)
O R D E R
When the matter is taken up for hearing, the learned Special Government Pleader has produced a communication dated 17.08.2015 sent by the sixth respondent stating that there is no proposal to initiate Action under Act 14 of the Tamil Nadu Preventions of Dangerous Activities of Bottleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982.
2. Recording the said communication dated 17.08.2015, this Writ Petition is closed. No costs. Consequently, connected Miscellaneous Petition is closed.
18.08.2015 arr M.M.SUNDRESH, J arr To
1. Government of Tamil Nadu rep by its Secretary Department of Home affairs/prohobition & Excise Secretariat Fort St. George Chennai.
2. The Director General of Police, Dr.Radhakrishnan Salai, Mylapore, Chennai.
3. The District Collector/District Magistrate Cuddalore District, Cuddalore.
4.The Superintendent of Police, Cuddalore District, Cuddalore.
5.The Inspector of Police, Karuveppilankurichi Police Station, Cuddalore District.
6.The Inspector of Police, Viruthachalam Police Station, Cuddalore District.
7.The Inspector of Police, Sozhatharam Police Station, Cuddalore District.
W.P.No.25518 of 201518.08.2015