HARIKRISHNAN Vs. GOVT OF TAMIL NADU REP

JUDGEMENT

(1.) THE petitioner who was detained as a "goonda" under Act 14 of 1982 by the impugned proceedings dated 15. 2. 2005, challenges the same in this Habeas Corpus Petition.

(2.) AFTER taking us through the grounds of the petition and of all other connected materials, learned counsel for the petitioner has raised the following contentions:-

(3.) THE learned Government Advocate appearing for the respondent, met all the points raised by the learned counsel for the petitioner.