MUDDADA APPAYYA Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order of detention of his son by name Muddada Narsinga Rao, S/o Appayya, aged 30 years, in order of detention vide Rc.No.1991/2022/C1, dtd. 28/10/2022 passed by the 1st respondent-The Collector and District Magistrate(FAC), Parvathipuram-Manyam District, which was confirmed by the 2nd respondent vide G.O.Rt.No.2720, General Administration (SC.I) Department, dtd. 19/12/2022 and prays to direct the respondent authorities to set the detenue at liberty forthwith.

(2.) The petitioner herein is the father of detenue. The Collector and District Magistrate, Parvathipuram Manyam District, while categorizing the detenue as a 'Bootlegger' within the definition of Sec. 3(2)r/w 2(b) of the A.P. Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, 'the Act 1 of 1986') passed the impugned order of detention. The said order of detention came to be confirmed by the Government vide G.O.Rt.No.2720, General Administration (SC.I) Department, dtd. 19/12/2022.

(3.) Counter-affidavit is not filed by the respondents.