KALA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, detaining her husband by name Raja 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 and the learned Additional Public Prosecutor for the respondents.