ARUNAGIRI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) (Order of the Court was made by M.CHOCKALINGAM, J.) This petition challenges an order of the second respondent dated 27.5.2010, whereby the petitioner himself was ordered to be detained under Act 14/82 branding him as a Goonda.

(2.) ALL the materials available and in particular, the order under challenge, are perused. The Court heard the learned Counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions and paid its anxious consideration on the submissions made.