UMA Vs. SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT, GOVERNMENT OF TAMIL NADU AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner by name Uma, challenges the impugned order of detention dated 23.01.2006, detaining her husband Ravi @ Palaniappan, as "Bootlegger" 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.

(3.) Even at the foremost, Mr. B. Sriramulu, learned senior counsel for the petitioner submitted that though the Detaining Authority has very much relied on the orders passed by the Judicial Magistrate, dismissing the bail applications filed by the detenu, while considering the imminent possibility of being coming out on bail, copies of those orders have not been furnished to the detenu. In such circumstances, according to him, the detenu was not in a position to make effective representation.