KUMAR ALIAS SETTU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detenu himself is the petitioner.

(2.) THE second respondent herein, branding the petitioner as a 'Goonda', ordered him to be detained under Tamil Nadu Act 14 of 1982 by the order of detention dated 29.4.2005, which is under challenge in this writ petition.

(3.) COUNTERING the submission made by the learned counsel for the petitioner, based upon the decision in Sekar @ Karadi Sekar, the learned Government Advocate also brought to our notice two decisions of this Court in H.C.P.No.1124/99 dated 9.12.1999 (Siva @ Sivakumar vs. State of Tamil Nadu) and H.C.P.No.938 of 2003 dated 20.11.2003 (Joseph @ Joe) vs. Secretary to Government of Tamil Nadu).