MUNIAPPAN Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. The order of preventive detention under the Tamil Nadu Act 14 of 1982 is being challenged by the detenu.

(2.) The allegation in the grounds of detention is to the effect that the detenu is a Bootlegger. Learned counsel for the petitioner has placed several contentions. However, it is not necessary to refer to all those contentions as in our opinion the contention relating to non supply of materials in respect of adverse cases is substantial and worthy of acceptance.

(3.) In the order of detention dt.17.5.2003, it has been indicated that the detenu has committed nine serious offences during the year 2002 and 2003 punishable under the Tamil Nadu Prohibition Act as shown in the proceedings. However, in the proceedings, reference has been made only regarding seven cases and no particular has been given in respect of two other cases.