RAJAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER is the mother of the detenu by name, Vedigundu Justin alias Justin alias Justin Raj, who was detained under the Tamil Nadu Act 14 of 1982 as a goonda by the order of the second respondent dated 8.10.2001.

(2.) THE only ground of challenge to the detention order is that the alleged ground case relates to an incident wherein the detenu made an attempt of attack on a private individual and such an incident cannot be the basis for detention, since it cannot be said to be an act in any manner prejudicial to the maintenance of public order and at the worst, it may amount to a law and order problem.

(3.) THE words "public order" came up for consideration before this Court in H.C.P. No.860 of 2001 and this Court, by an order dated 18.9.2001, held as follows: