MOORTHY Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu is the petitioner who had been detained as 'bootlegger' under the Tamil Nadu Act of 1982.

(2.) SINCE the order of detention being challenged on the technical ground on the basis of non -application of mind, it is unnecessary to traverse the facts in detail. In paragraph No.6 of the grounds of detention it is stated as follows : -