MANI Vs. DISTRICT MAGISTRATE AND DIST. COLLECTOR, VELLORE DIST., VELLORE AND THE SECRETARY, PROHIBITION & EXCISE DEPT., GOVT.OF T.N., CHENNAI

JUDGEMENT

(1.) Petitioner is the son -in -law of the detenu, by name Panja (a) Panjatcharam, who was detained as a bootlegger pursuant to the order of the first respondent dated 26.9.2001.

(2.) Challenging the said impugned order of detention, the following grounds were urged by the learned counsel for the petitioner:

(3.) So far as the first ground urged by the learned counsel for the petitioner is concerned, we find from the records that the representation of the detenu was presented in person before the Advisory Board on 1.11.2001. The same was forwarded to the Government, which received the same on 7.11.2001. The file was opened and circulated on 9.11.2001 to the Under Secretary and on 12.11.2001 to the Deputy Secretary as well as the Secretary to Government. On 13.11.2001, the Honourable Minister rejected the same.