S ARUMUGAM Vs. COMMISSIONER OF POLICE MADRAS

JUDGEMENT

(1.) Petitioner Arumugam has been detained as a 'goonda' under Tamil Nadu Act 14 of 1982, in pursuance of an order of detention dated 9-7-1993 passed by the first respondent, Commissioner of Police, Madras City, with a view to preventing him from acting in any manner prejudicial to the mainte nance of public order.

(2.) The main ground urged by petitioner's counsel is that the detaining authority had not recorded his satisfaction that the petitioner was a 'goonda' and....used the said word as a title prefixing it before the word "Thiru" and on that sole ground the impugned order has to be voided. In support of this contention, petitioner's counsel relied on the judgment of another Division Bench of this Court rendered in H.C.P. No. 34, of 1994 -- order dated 27-6-1994.

(3.) The Division Bench stated as follows : -