D SRIDHARAN Vs. STATE

JUDGEMENT

(1.) M.CHOCKALINGAM, J.

(2.) THIS petition challenges an order of the second respondent dated 30.4.2010, whereby the petitioner's son Ashok Kumar was ordered to be detained under Act 14/82 branding him as a Goonda.

(3.) THE learned Counsel for the petitioner inter alia raised the following points: