ALAGESAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 26. 10. 2005, detaining him as "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 ).

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

(3.) IT is contended by the learned counsel for the petitioner that there is defect in translation between the grounds of detention in English and the grounds of detention in Tamil.