- (1.) Leave granted in each case.
(2.) Challenge in these appeals is to the order passed in each case by a Division Bench of the Andhra Pradesh High Court in writ petitions filed for quashing the order of detention passed by the Collector and District Magistrate, Nellore, under Sections 3(1), 3(2) read with Section 2(a) and (g) of A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (in short the 'Act') in respect of Shri Pralayakaveri Bhaskar. Sri Pamanji Chenna Reddy, Sri Pralayakaveri Gnanaiah, Sri Voila Babu and Sri Pamanji Babu (each described as 'detenu' hereinafter)
(3.) Respondent claiming to be a friend of the detenu challenged the validity of the order stating it to be illegal, arbitrary, unconstitutional and violative of Article 22 of the Constitution of India, 1950 (in short the 'Constitution'). The main ground of challenge was that the grounds of detention referred to certain acts which are punishable under the Indian Penal Code, 1860 (in short 'IPC'), as well as the Explosive Substances Act, 1908 (in short 'Explosive Act') and, therefore, shows non-application of mind.;