BABU KANTAPPA SHETTY Vs. M S KASBEKAR

JUDGEMENT

(1.) This is a petition for Habeas Corpus under Art. 226 of the Constitution of India by the petitioner detained under a detention order dt. 5th July 1981 made under an Ordinance called the Maharashtra Prevention of Dangerous activities of Slumlords, Bootleggers and Drug Offenders Ordinance, 1981 (Mah. Ord. III of 1981) (hereinafter for the sake of brevity referred to as the said Ordinance) challenging the said detention order on various grounds.

(2.) The order of detention in English language was served on the detenu on 6th July 1981. The affidavit in reply shows that the same was explained to the detenu in Hindi. The grounds of detention dt. 6th July 1981 along with the material on which they were based together with the copies of the translations thereof in Kannada were served on the petitioner on 10th July 1981 at the Nasik Central Prison where he was detained.

(3.) Although in this petition, challenge to the order of detention was on several grounds, only one of such grounds was sufficient to dispose of this petition.