GANABATHY AMMAL Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE (XIV) DEPARTMENT, STATE OF TAMILNADU, SECRETARIAT, CHENNAI-600 009.

JUDGEMENT

(1.) This habeas corpus petition has been filed by the mother of the detenu, namely, Kombaiah, son of Pitchaikannu, alias Pitchaiah Thevar, aged about 40 years, against the detention order in M.H.S.Confdl.No.53 of 2020, dated 28.08.2020, passed by the second respondent, branding him as 'Goonda' as contemplated under Section 2(f) of Tamil Nadu Act, 14 of 1982.

(2.) Though several grounds have been raised challenging the impugned detention order, Mr.T.A.Ebenezer, learned counsel for the petitioner, would mainly contend that the impugned order of detention is liable to be set aside on the grounds of arbitrary action taken by the Authorities for clamping the detention order only as against the detenu, leaving the other co-accused, who is also similarly placed.

(3.) Per contra, Mr.K.Dinesh Babu, learned Additional Public Prosecutor, while reiterating the counter affidavit filed by the second respondent, submitted that the detention order has been passed by the second respondent after arriving at the subjective satisfaction based on the cogent and relevant materials placed by the Sponsoring Authority and to prevent the detenu from indulging in similar activities in future.