M BALAJI Vs. STATE

JUDGEMENT

(1.) THE petitioner herein is the son-in-law of the detenue by name Vasuki. He challenges the impugned order of detention dated 03. 10. 2005, detaining her mother-in-law as 'drug Offender' 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.) LEARNED counsel for the petitioner, after taking us through the grounds of detention and all other connected materials, has raised the following contentions:-