Jaseena P.K vs The Secretary To Government
2026 Latest Caselaw 1075 Mad

Citation : 2026 Latest Caselaw 1075 Mad
Judgement Date : 10 March, 2026

[Cites 2, Cited by 0]

Madras High Court

Jaseena P.K vs The Secretary To Government on 10 March, 2026

Author: Anita Sumanth

Bench: Anita Sumanth

    2026:MHC:1004


                                                                                       H.C.P.No.233 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 10.03.2026

                                                        CORAM :

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    and
                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                                H.C.P.No.233 of 2026

                     Jaseena P.K., F/A-45 years,
                     W/o. Habeeb Rahuman,
                     Door No.71(6), Bypass Road,
                     Anna Nagar, South Ukkadam,
                     Coimbatore District.
                                                                      .. Petitioner / Wife of the Detenu

                                                               vs

                     1.The Secretary to Government,
                       Co-operation Food and Consumer Production Department,
                       2nd Floor, Namakkal Kavingar Maligai,
                       Secretariat, Fort St.George,
                       Chennai – 600 009.

                     2.The Commissioner of Police / Detaining Authority,
                       Coimbatore City,
                       Coimbatore District.

                     3.The Additional Secretary,
                       Government of India,
                       Ministry of Consumer Affairs,
                       Food and Public Distribution,
                       (Dept. Of Consumer Affairs),
                       Room No.270, Krishi Bhawan,
                       New Delhi – 110 001.

                     4.The Superintendent of Prison,
                     1/4



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                                                                                            H.C.P.No.233 of 2026
                        Central Prison – Coimbatore,
                        Coimbatore District.

                     5.State Rep by its
                       The Inspector of Police,
                       CSCID – Pollachi Unit,
                       Coimbatore District.
                                                                                             .. Respondents

                     Prayer : Petition filed under Article 226 of the Constitution of India
                     praying to issue a writ of habeas corpus to call for the entire records,
                     relating to the petitioner’s husband detention under EC Act, 1980 (Central
                     Act 7 of 1980) vide detention order, 22.01.2026 on the file of the second
                     respondent          herein       made         in       proceedings         in
                     C.No.01/PBMMSEC.Act/IS/2026,            quash the same as illegal and
                     consequently direct the respondents herein to produce the petitioner’s
                     husband namely M.Abi @ Habeeb Rahuman, S/o. Mohamed Ismail, aged
                     48 years, before this Court and set the petitioner’s husband at liberty from
                     detention, now the petitioner’s husband detained at Central Prison,
                     Coimbatore.
                     S
                            For Petitioner       :     Mr.S.Surya
                                                       for Mr.W.Camyles Gandhi.

                                  For Respondents :           Mr.R.Muniyapparaj
                                                              Additional Public Prosecutor
                                                              assisted by
                                                              Mr.M.Sylvester John

                                                          ORDER

(Made by Dr. ANITA SUMANTH, J.)

Mr.Muniyapparaj, learned Additional Public Prosecutor, produces a

copy of order dated 17.02.2026 issued by the Co-operation, Food and

Consumer Protection (E1) Department in G.O.(Rt) No. 41 revoking order

dated 10.02.2026 passed under Section 10 of the Prevention of Black

Marketing and Maintenance of Supplies of Essential Commodities Act,

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1980 (Central Act 7 of 1980).

2. In light of the same, nothing survives in this petition and

recording the aforesaid, this habeas corpus petition is closed. No costs.

                                                                                 [A.S.M, J.]        [S.M, J.]
                                                                                          10.03.2026
                     Index:Yes/No
                     Neutral Citation:Yes
                     ssm

                     To

1.The Secretary to Government, Co-operation Food and Consumer Production Department, 2nd Floor, Namakkal Kavingar Maligai, Secretariat, Fort St.George, Chennai – 600 009.

2.The Commissioner of Police / Detaining Authority, Coimbatore City, Coimbatore District.

3.The Additional Secretary, Government of India, Ministry of Consumer Affairs, Food and Public Distribution, (Dept. Of Consumer Affairs), Room No.270, Krishi Bhawan, New Delhi – 110 001.

4.The Superintendent of Prison, Central Prison – Coimbatore, Coimbatore District.

5.The Inspector of Police, CSCID – Pollachi Unit, Coimbatore District.

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DR. ANITA SUMANTH,J.

and SUNDER MOHAN,J.

ssm

10.03.2026

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