VANADHEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the order of detention passed by the second respondent dated 27.02.2010 whereby the husband of the petitioner by name P.Mariappan 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.) THIS Court heard the learned counsel for the petitioner and looked into all the materials available, in particular, the order under challenge.

(3.) APART from the above, the learned counsel would also mention two grounds, firstly, the period of detention is not mentioned and secondly, the order should have been placed before the Advisory Board with all materials within a period of 3 weeks therefrom, but actually it had not been done so.