E INBAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein, who is the father of the detenu by name Balaji, challenges the impugned order of detention, dated 05.11.2005, detaining his son 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.