UTHANDI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE brother-in-law of the detenu seeks the release of k. Subramaniam, the detenu, who has been detained as a Goonda under the Tamil nadu Act 14 of 1982.

(2.) A contention was raised on behalf of the petitioner mr. T. S. R. Venkat Ramana, that non-mentioning of the period of detention in the order of detention would vitiate the order of detention and would be violative of the provisions of the Tamil Nadu Act 14 of 1982.

(3.) LEARNED Public Prosecutor appearing for the State drew the attention of this Court to a direct judgment of a Division Bench of this court as well as that of the Supreme Court which are dealt with below and contended that in terms of the specific provisions of the Tamil Nadu Act, such a requirement was not necessary. The judgment of the Supreme Court relied on by the learned counsel for the petitioner has been specifically overruled by the supreme Court in a subsequent judgment.