(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in Memo No.314/BCDFGISSSV/2015, dated 10.04.2015 whereby the detenu, by name, Dominic Xavier @ Dominic, S/o.John Sundarraj, aged about 32 years, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "Goonda".
(2.) Though many grounds have been raised in the petition, the learned counsel appearing for the petitioner, confines his argument only in respect of non-application of mind on the part of the detaining authority in passing the order of detention.
(3.) Learned counsel appearing for the petitioner submitted that in the booklet, furnished to the detenu, several pages were found to be illegible and could not be read at all. This illegible copies would deprive the detenu of making effective representation to the authorities against the order of detention. Thus, the detention order is vitiated on these grounds and the same is liable to be quashed.