S TAMILSELVI Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) THIS Habeas Corpus Petition is filed by the wife of the detenu questioning the order of detention passed by the first respondent-District Magistrate and District Collector, Cuddalore dated 6.9.2003 by virtue of 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.138 Prohibition and Excise Department dated 18.7.2003 issued under Section 3(2) of the Act treating the detenu as a BOOTLEGGER.

(2.) 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.