M PERUMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petition is filed by the uncle of the detenu challenging the detention order passed against the detenu by the District Magistrate and District Collector, Thiruvannamali dated 23.4.2003.

(2.) The second respondent passed the impugned order of detention against the detenu treating him as a BOOTLEGGER by virtue of the powers conferred under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootlegger, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, and Slum Grabbers Act 1982 (Tamil Nadu Act 14 of 1982) read with G.O.Ms.No.75, Prohibition & Excise Department dated 18.4.2003 passed under Section 3(2) of the said Act.

(3.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Criminal side) appearing for the respondents and perused the records of the case.