VASANTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the wife of the detenu by name Govindaraj, who was detained 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 Nardu Act 14 of 1982), by the impugned detention order dated 21. 07. 2005, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner by drawing our attention to paragraph 5 of the grounds of detention as well as the copy of the amendment dated 03. 08. 2005 received by the detenu on 05. 08. 2005 would submit that inasmuch as the amendment was served to the detenu beyond the prescribed period, the detention order cannot be sustained. With reference to the said contention, we verified paragraph 5 of the grounds of detention. The relevant sentence reads as follows: