MALLIKA Vs. DISTRICT MAGISTRATE AND DIUSTRICT COLLECTOR

JUDGEMENT

(1.) .

(2.) THE order of preventive detention dated 12.7.2006 in respect of the husband of the petitioner is under challenge in the present Habeas Corpus Petition. Such order was passed by the District Magistrate and District Collector, Tirunelveli district on the allegation that the detenu is a -Sand Offender- as contemplated under Tamil Nadu Act 14 of 1982. THE relevant portion of the order is extracted hereunder :-

(3.) SINCE the last question raised goes to the very root of the matter and is more or less based on question of law, we deem it necessary and proper to bestow our attention to the said contention first.