VENKAT @ VENKATACHALAM Vs. STATE OF TAMILNADU, SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Challenge is made to the order of the 2nd respondent, dated 20.01.2010, whereby the petitioner Venkat @ Venkatachalam, was ordered to be detained under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982, branding him as a "Goonda'.

(2.) The affidavit and the materials filed in support of the petition, in particular the order under challenge, are looked into. The Court heard the learned Counsel for the petitioner.

(3.) It is not in controversy that pursuant to the recommendations made by the Sponsoring Authority that the alleged detenu was to be detained under Tamil Nadu Act 14 of 1982, as he was involved in two adverse cases, as detailed below, <FRM>JUDGEMENT_451_LAWS(MAD)6_2010_1.html</FRM>