SUDARVIZHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the wife of the detenu challenging the order of the second respondent in B.D.F.G.I.S.S.V. No.52/2010 dated 27.3.2010, whereby the detenu Manikandan @ Chinna appu was ordered to be detained as a Goonda under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) LEARNED counsel added further that the special report found in page No.220 of the booklet placed before the Detaining Authority did not contain the date when it was actually submitted by the Sponsoring Authority. On these grounds, the detention order has got to be set aside.