N.ALAVANTHAN Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner, who is the father-in-law of the detenu, viz., Saravanan, Son of Balu @ Balakrishnan, aged 47 years, challenges the impugned order of detention, dtd. 17/11/2018 in C3/D.O./69/2018 detaining his son-in-law as "BOOTLEGGER", as contemplated under Sec. 2(b) of the Tamil Nadu Prevention of dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14/1982).

(2.) The detenu has come to adverse notice in the following cases:-

(3.) We have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondents. We have perused the counter affidavit as also the records produced by the Detaining Authority.