EZHULAMALAI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in D.O.No.22/2015-C2 dated 07.04.2015, whereby the wife of the petitioner by name Vennila, W/o.Ezhumalai, was ordered to be detained under the provisions of 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 "Bootlegger".

(2.) As per the grounds of detention dated 07.04.2015, passed by the second respondent, the detenu came to adverse notice in the following cases:

(3.) Though many grounds have been raised in the petition, Mr.B.Jawahar, 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.