BALASUNDARI Vs. STATE OF TAMIL NADU AND ORS

JUDGEMENT

(1.) This Writ Application challenges an Order of Detention made by the second respondent on 16.12.2009 whereby the son of 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 two adverse cases as follows: <FRM>JUDGEMENT_459_LAWS(MAD)6_2010_1.html</FRM>