- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 9th December, 2011, passed by the Division Bench of the Andhra Pradesh High Courts dismissing the Appellant's Writ Petition No. 23698 of 2011. challenging the detention order passed by the Collector and District Magistrate. Kadapa, Y.S.R. District, in proceedings Ref: C1/444/M/2011. dated 4th August, 2011, in respect of Maddipatta Reddy. Narayana, under Section 3(1) read with Section 3(2) of the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986. hereinafter referred to as "the 1986 Act". The detention order was passed with the object of preventing the detenu from causing excessive damage to the national wealth by trespassing, cutting, dressing and transporting the red sanders wood from the forest. The said detention order was approved by the Government of Andhra Pradesh in GO Rt. No. 3589, General Administration (Law & Order II) Department dated 10th August, 2011, in GO Rt. No. 3920, General Administration (Law & Order II) Department, dated 3rd September, 2011.
(3.) The grounds of detention could not be served on the detenu as he was in judicial custody in execution of a non-bailable warrant in Cr. No. 110 of 2007 of Chinthakommadinne Police Station. The detention order and the ground of detention were subsequently served on the detenu on 12th August, 2011, when he was lodged in the Central Prison, Kadapa.;