K SARVESWARA RAO Vs. GOVERMENT OF A P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner has challenged the detention of the detenu ordered by the District Magistrate in terms of the A.P. Prevention of Dangerous Activities of Boot Leggers, Decoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (hereinafter called 'the Act').

(3.) Counter has been filed. One of the paragraphs in the grounds of detention communicated to the petitioners reads as under: