BODDE LAKSHMI DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) All these matters give rise to a common question of law, namely, whether the representation of the detenues considered by the Advisory Board comprising of a Chairman and a Single Member would amount to valid consideration of their representation by an Advisory Board constituted under Sec. 9 of the Andhra Pradesh Prevention of Dangerous Activities of Boot- Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land-Grabbers Act, 1986 (hereinafter referred to as 'the Act 1 of 1986).

(2.) Shorn of details, factual matrix giving rise to the aforesaid issue is as follows:

(3.) Although the aforesaid detention orders have been challenged on various grounds, at the time of hearing, Sri S.Dilip Jaya Ram, learned counsel for the petitioners, essentially based his challenge to the detention orders on the following ground: