- (1.) Leave granted.
(2.) The appellant's husband, Shri Munagala Anjaiah, son of Gandaian, resident of Ranga Reddy District in Andhra Pradesh, was served with a Detention Order dated 15th February, 2011, under Section 3(1) read with Section 2A and B of the Andhra Pradesh Prevention of Dangerous Activities of Boot Leggers Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986.
(3.) In the Detention Order, the Detaining Authority indicated that the detenue was a bootlegger within the meaning of Section 2(b) of the aforesaid Act and that recourse to normal legal procedure would involve more time and would not be an effective deterrent in preventing the detenue from indulging in further prejudicial activities.;