BIKANI MALLAMMA NEREDMET MALKAJIGIRI R R DIST Vs. COLLECTOR AND DISTRICT MAGISTRATE RANGA REDDY DISTRICT

JUDGEMENT

(1.) The Writ Petition is filed with a prayer as follows:

(2.) The first respondent herein directed the detention of one Bikani Surender Yadav S/o Narasimha Rao, under the provisions of A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (hereinafter referred to as 'the Act'). Admittedly, the order of detention was approved by the State Government by its order dated 04-08-2003. The case of the detenu was considered by the Advisory Board on 03-09-2003. Pursuant to the recommendations of the Advisory Board by an order dated 08-09-2003, the Government of Andhra Pradesh confirmed the order of detention and directed that the above mentioned detenu be detained for a period of 12 months from the date of his detention. Hence, the present writ petition.,

(3.) Along with the order of detention, the grounds of detention was served on the detenu together with the list of the documents relied upon for the purpose of passing the detention order.