SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE order of detention clamped on the detenu under Sub-sec.(1) of Sec.3 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) is under challenge on the ground that the State Government have no power to order the detention of the detenu for a period exceeding three months unless there is a law enacted by Parliament under Art.22(7)(b) and (c) of the Constitution of India.

(2.) HAVING heard learned counsel for the petitioner at length, we are afraid we cannot grant our imprimature to the aforesaid contention of the learned counsel for the following reasons: