SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner/detenu, has challenged the order of detention passed by the second respondent on 22. 12. 1997, labelling the petitioner as a bootlegger, with a view to preventing him from indulging in an activity prejudicial to the maintenance of public order and public health.

(2.) THOUGH, the petitioner has raised so many grounds in the affidavit filed in support of the petition, learned counsel for the petitioner restricted his arguments on two grounds viz. , (1) that there is abnormal delay in disposing of the representation and (2) that the Tamil version of the grounds of detention did not mention about the imminent possibility of moving the bail, which would vitiate the order of detention. He relied on the decision reported in Vinayagam v. The District Magistrate and collector of N. A. Ambedkar District Vellore, 1995 (I) L. W. (Cri) 149.