E MUNIAPPA Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner, who is the uncle of the detenu by name Munikrishnappa, who was detained as a "bootlegger" as contemplated 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") by the impugned order of detention dated 24. 12. 2005, challenges the same in this petition.

(2.) HEARD both sides.

(3.) AT the foremost, the learned counsel for the petitioner by drawing our attention to the averments made in para 6 of the grounds of detention, contended that inasmuch as the detenu was not informed properly through whom he can make a representation to the Chairman, Advisory Board, Chennai-600 002 and in the absence of the said information, according to him, the detention order is vitiated.