B SHANMUGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner, who is detained as "goonda" as contemplated under the tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 by the impugned order of detention dated 31. 03. 2005 (Tamil Nadu Act 14 of 1982), challenges the same in this Petition.

(2.) SINCE the counsel, who filed the above Petition, did not turn up on the last two occasions as well as today, we requested Mr. N. Doraiswamy to act as Amicus Curiae for disposal of the above Writ Petition.

(3.) HEARD Mr. N. Doraiswamy, Amicus Curiae as well as the learned government Advocate for the respondents.