AYYAPPAN ALIAS GNANAVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu himself is the Petitioner.

(2.) CHALLENGE is made to the order of detention dated 28/4/2010, passed by the Second Respondent under which the detenu has been branded as a Bootlegger and detained under the Tamil Nadu Act 14 of 1982.

(3.) AS per the grounds of detention dated 28/4/2010, the detenu came to the adverse notice in the following cases: