PUSHPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the mother-in-law of the detenu by name Ramesh @ Pulippu Ramesh, who was detained as a "bootlegger" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 14. 12. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner has submitted that though in the representation dated 02. 01. 2006 the petitioner has raised several grievances, the same have not been properly considered by the Government in their reply sent on 13. 01. 2006.