VANAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings No. BCDFGISSSV No.369/2015 dated 30.04.2015, whereby the detenu/husband of the petitioner, by name, Murugan @ Gate Murugan, S/o.Seniappan, aged about 37 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.) As per the grounds of detention dated 30.04.2015, passed by the second respondent, the detenu came to adverse notice in the following cases: i)Adverse Cases:

(3.) Though many grounds have been raised in the petition, Mr.C.C.Chellappan, 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.