BALAGANI VENKATESWARA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The order of detention passed against Balagani Sreenivasa Rao S/o Venkata Subbaiah, brother of the petitioner, dt.25-2-1997, is under challenge.

(2.) The Collector and District Magistrate, Prakasam District, Ongole, passed an order of detention on 11-12-1996 against the detenu on the ground that he contravened the provisions of Section 8(b) of A.P. Prohibition Act, 1995 and that he was a Boot Legger causing harm to the general public. In exercise of power under Section 3(1) and (2) of A.P. Prevention of Dangerous Activities of Boot Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short, 'the Act'), the detenu was detained in the central prison at Nellore.

(3.) The detenu filed a representation before the Government dt. 20-12-1996 to set aside the order of detention. The matter was referred to the Advisory Board. The Advisory Board confirmed the order of detention, rejecting the representation of the detenu. By G.O.Ms. No. 1010 General Admn. (Law & Order-II) Department, dt. 25-2-1997 the Government confirmed the detention order and directed the detenu to be detained for a period of 12 months from 11-12-1996.