MUTHU ARUMUGAM Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) IN this writ petition filed under Article 226 of the Constitution, challenge is made to the order of the 2nd respondent, dated 16.10.2009, whereby one Veeramuthu @ Krishnan @ Nagakrishnan, brother of the petitioner, was ordered to be detained under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982, terming him as a "Goonda'.

(2.) THE affidavit and the materials filed in support of the petition, in particular the order under challenge are looked into. THE Court heard the learned counsel for the petitioner.

(3.) THE Court heard the learned Additional Public Prosecutor for the State on the submissions made by the counsel for the petitioner.