- (1.)THE petitioner, who is the wife of the detenu by name Thangavelu, who was detained as a "bootlegger" as contemplated under Section 3 (1) of the Tamil Nadu Prevention of Dangerous activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic offenders and Slum Grabbers Act, 1982 (in short "tamil Nadu Act 14 of 1982") by the impugned order of detention dated 13. 01. 2006, challenges the same in this petition.
(2.)HEARD both sides.
(3.)AT the foremost, the learned counsel for the petitioner submitted that inasmuch as the detenu is not conversant with English language and he knows only Tamil, in the Tamil version of grounds of detention he was asked to send his representation to the Chairman, Advisory Board, koovam House, Omandhurar Government Estate, Swami Sivanandha Salai, Chennai 600 002, there is no specific mention how the same has to be sent/routed through.