KASAMBU Vs. STATE

JUDGEMENT

(1.) MATERNAL aunt of one Marimuthu, who is detained 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), by the impugned detention order dated 29. 06. 200 5, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner and 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:-