VAZHIVITTAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER Vazhivittan, who was detained as "goonda" under Tamil Nadu Prevention of Dangerous Activities of bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic offenders, Slum Grabbers and Video Prates Act, 1982 (Tamil Nadu 14 of 1982) by the impugned proceedings dated 29-01-2005, challenges the same on various grounds.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for respondents.

(3.) UNDER these circumstances, the impugned order of detention is quashed. Habeas Corpus Petition is allowed. The detenu is set at liberty forth-with, unless he is required in connection with any other case. .