NUSUMU RAMI REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) An order of detention passed by the District Collector-cum-District Magistrate, Prakasam District under Section 3(1) and (2) r/w Section 2(a) and (b) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short 'the Act'), by which one Nusumu Rami Reddy, S/o Rami Reddy, aged about 30 years and resident of Giddalur Town of Prakasam District was detained on the ground that he is a bootlegger, is challenged in this writ petition.

(2.) In support of the order of detention dated 11-12-1996, three grounds are mentioned by the detaining authority, a copy of which was supplied to the detenu. The three grounds are :-

(3.) In all the above cases, samples were drawn and sent to Regional Excise Laboratory, Guntur, Govt. of Andhra Pradesh for analysis through the Judicial Magistrate Court concerned. After chemical examination, the Chemical Examiner, Guntur, has opined that all samples of liquor in question in the cases are illicitly distilled liquor unfit for human consumption. But, it does not say harmful.