LAWS(MAD)-2010-6-458

M SIVA Vs. SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE (XIV) DEPARTMENT, DISTRICT COLLECTOR AND DISTRICT MAGISTRATE AND INSPECTOR OF POLICE

Decided On June 29, 2010
M SIVA Appellant
V/S
SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE (XIV) DEPARTMENT, DISTRICT COLLECTOR AND DISTRICT MAGISTRATE AND INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Writ Application challenges an Order of Detention made by the second respondent on 06.12.2009 whereby the petitioner 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 four adverse cases as follows: <FRM>JUDGEMENT_458_LAWS(MAD)6_2010_1.html</FRM>