CHINNASAMY Vs. STATE OF TAMIL NADU REP. BY ITS SECRETARY, PROHIBITION AND EXCISE DEPT., FORT ST. GEORGE, CHENNAI

JUDGEMENT

(1.) The detenu is the petitioner herein, who has challenged the order of his detention dated 23.2.1999 detaining him as a bootlegger as contemplated under the Tamil Nadu Act 14 of 1982. The petitioner had involved in nine adverse cases, all under the Tamil Nadu Prohibition Act, 1937. The ground case is also one under the said Act.

(2.) Since the order of detention has been challenged on two short grounds, we do not think that there is any need for us to elaborate the facts especially when the same had been stated in the grounds of detention.

(3.) The first ground urged by the learned counsel for petitioner is that the representation sent by him on 19.6.1999 had not yet been disposed of.