RAJAN Vs. CHIEF SECRETARY STATE OF TAMIL NADU

JUDGEMENT

(1.) By mutu al consent of the learned counsel for the petitioner and the learned Government Advocate, the writ petition itself is taken up for final disposal.

(2.) The petitioner has come forward with the above writ petition seeking for the relief of direction to the respondents to transfer the investigation in Cr. No. 257 of2009 on the file of the 3rd respondent-Police to CBI within the stipulated period.

(3.) (a) The case of the petitioner is that his son by name, Dhanasekaran, was all of a sudden arrested and detained under the Tamil Nadu Act 14, 1982 and branded as "Goonda " by the Detention Order passed by the District Collector and District Magistrate, Tiruvallur dated 16.4.2009 on the basis of the report of the Sponsoring Authority, viz., the Inspector of Police, Tirutanni Police Station, Tiruvallur District. The allegation against the petitioner's son is that he had committed various crimes and Complaints have been lodged against him. The petitioner, challenging the said detention order passed against his son, filed a Petition in H.C.P. No. 757 of2009 and this Court quashed the said detention order by its order dated 25.62009.