MANNU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Mannu , challenges the impugned order of detention dated 29. 10. 2005, detaining him as "boot- Legger " under Section 3 (1) of the tamil Nadu Prevention of Dangerous Activities of bootleggers, Drug Offenders, Forest Offenders, Goondas , immoral Traffic Offenders and Slum Grabbers Act, 1982 (in short "tamil Nadu Act 14 of 1982" ).

(2.) HEARD both sides.