S UMA Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) This Writ Application challenges an Order of Detention made by the first respondent on 17.07.2010 whereby the husband of the petitioner, by name, Sankarraj, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "Goonda".

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

(3.) The detenu was involved in five adverse cases as given below: <FRM>JUDGEMENT_1312_TLMAD0_2010Html1.htm</FRM> Apart from that, the detenu was also involved in one ground case in Crime No.250/2009 under Sections 387, 394(b), and 506 (ii) IPC registered by Sankarankovil Town Police. It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu was involved in five adverse cases and in one ground case referred to above, on scrutiny of the materials, the detaining authority has made the order under challenge branding him as a "Goonda" after recording its subjective satisfaction that the activities of the detenu was prejudicial to the maintenance of public order and the same is the subject matter of challenge before this Court.