VIVEK @ GURU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) DETENU himself is the petitioner and challenge is made to the order of detention dated 20.09.2013 made in Memo No.1056/BDFGISSV/2013, passed by the 2nd respondent under which the detenu has been branded as a 'Goonda' and 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, hereinafter referred to as Tamil Nadu Act 14 of 1982.

(2.) AS per the grounds of detention dated 20.09.2013, the detenu came to the adverse notice in the following case : - <FRM>JUDGEMENT_314_TLMAD0_2014.htm</FRM>

(3.) AMIDST several grounds raised by the learned counsel for the petitioner to attack the impugned order of detention, he mainly focussed his argument that the right guaranteed under Article 22(1) of the Constitution of India has not been complied with for communicating the order of arrest to the relatives of the detenu. By pointing out page No.22 of the booklet, the learned counsel for the petitioner submitted that the arrest intimation has been sent to one Dharmaraj, who is not at all the brother of the detenu and therefore, no intimation of arrest has been informed to any one of the relatives of the detenu.