SHANTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in H. C. P. No. 337 of 2005, by name, Shanthi wife of Ambi @ Ambigapathy challenges the detention order dated 15. 1. 2005 detaining her husband as Goonda under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1983 (in short Tamil Nadu Act 14 of 1982 ).

(2.) THE detenus, by name, Pandian @ Thilpandian, Sathish and P. Arumugam are the petitioners in H. C. P. Nos. 421 to 423 of 2005, challenge the detention order dated 4. 2. 2005 and 6. 2. 2005 respectively, detaining them as Goonda under Tamil Nadu Act 14 of 1982.

(3.) SINCE the points raised in all these petitions are one and the same, they are being disposed of by the following order.