(1.) THE petitioner herein challenges the impugned order of detention dated 17. 01. 2006, detaining him 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 Additional Public Prosecutor for the respondents.
(3.) AT the foremost, learned counsel appearing for the petitioner, by drawing our attention to paragraph No. 5 (a) of the grounds of detention, submitted that though the Detaining Authority has specifically referred to the representation petition given by Smt. Pathipooranam, sister of the detenu, which was considered and rejected, in spite of the specific request made by the detenu, copy of the same was not furnished to him, which vitiates the detention order passed against the detenu.