(1.) THE 2nd respondent clamped an order of detention against Arivazhagan, son of Ratnam, residing at Vallam Village, Sendhurai Taluk, Ariyalur District, as he arrived at a subjective satisfaction that he is a goonda as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug -offenders, (Forest -offenders), Goondas, Immoral Traffic Offenders and Slum -grabbers Act, 1982. Challenging the said order of detention clamped on Arivazhagan, his next friend, Elavarasan, has moved the present habeas corpus petition.
(2.) HEARD Mr. R.Sankarasubbu, learned counsel appearing for the petitioner and Mr. I. Subramaniam, the learned Public Prosecutor, appearing for the respondents.
(3.) THOUGH no counter has been filed despite lapse of time by the first respondent -State Government, the learned Public Prosecutor made his submissions on merits, while placing the file before the Court. Mr. Sankarasubbu, learned counsel appearing for the petitioner advanced number of contentions challenging the detention and also contended that the detention has been rendered illegal by infraction of Article 22(5) of The Constitution. However, in our considered view, it is not necessary to refer to or consider all the contentions advance by Mr. Sankarasubbu.