PERUMAYI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Application challenges an Order of Detention made by the second respondent on 07.03.2010 whereby the son of the petitioner, by name, Murugan, 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 "Drug Offender."

(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.) It is not in controversy that pursuant to the recommendation made by the sponsoring authority that the detenu was involved in six adverse cases as given below: <FRM>JUDGEMENT_1313_TLMAD0_2010Html1.htm</FRM> and also involved in one ground case in Crime No.14/2010 under Sections u/s.8(c) r/w 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act 1985 on the file of the Theni, Narcotic Intelligence Bureau - CID Station, on scrutiny of the materials, the detaining authority has made the order under challenge branding him as a "Drug Offender" after recording its subjective satisfaction that the activities of the detenu was prejudicial to the maintenance of public order and public health and the same is the subject matter of challenge before this Court.