G BHUVARAGAVALU Vs. COLLECTOR AND DT MAGISTRATE

JUDGEMENT

(1.) THIS writ petition is filed for the issuer of a writ of Habeas Corpus by the son of P. Govindarajulu Naidu for directing the detenu Govindarajulu Naidu to be produced in court and set at liberty.

(2.) THE order of detention was passed on 5-2-1975 and the detenu was arrested on 7-2-1975. The memorandum of grounds was furnished to the detenu on his arrest. On behalf of the detenu, it is submitted that the grounds are not true and that they are totally vague and vitiating the entire order of detention.

(3.) THE order of detention made under Section 3 (1) (a) (iii) of the Maintenance of Internal Security Act, 1971, mentions three instances on which tie Collector relied for coming to the conclusion that the detenu should be detained as he was acting prejudicial to the maintenance of supplies and services essential to the community.