P SUSILA Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Advocate for the respondents.

(2.) THE Order of preventive detention has been challenged by the mother of the detenu. THE detention is on the ground that the detenu is a bootlegger.

(3.) IN the present case, we find that the ratio of the latter decision would not be applicable as there is no material before this Court, giving similar explanation. As a matter of fact, the petitioner has raised a specific contention in the petition regarding the