MUNISAMY Vs. STATE OF TAMILNADU, REP. BY THE SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, SECRETARIAT, CHENNAI AND THE DISTRICT MAGISTRATE AND DISTRICT COLLECTOR, VELLORE

JUDGEMENT

(1.) The father of the detenu questions the validity of the detention order dated 28.9.2001 made in reference No.C3.D.O.No.96/2001 passed by the second respondent on several grounds.

(2.) The learned counsel for the petitioner contended that before the Advisory Board, the detenu presented a petition requesting the Board to permit him,

(3.) The learned counsel appearing for the State would contend that though a petition was filed before the Advisory Board, a reading of the report of the Advisory Board would show that the detenu confined his request only to examine his father and not to have the assistance of his friend.