MAREESWARI W/O SELVAM Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE AND SECRETARY TO GOVERNMENT, GOVERNMENT OF TAMIL NADU, HOME, PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) Challenge is made to the order of the 1st respondent, dated 31.12.2009, whereby the petitioner's husband by name Selvam, 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, branding 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.) It is not in controversy that pursuant to the recommendations made by the Sponsoring Authority that the alleged detenu was to be detained under Tamil Nadu Act 14 of 1982, as he was involved in five adverse cases, as detailed below, <FRM>JUDGEMENT_460_LAWS(MAD)6_2010_1.html</FRM>