RAMAMIRTHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the father of the detenu by name Raji @ Uralairaju @ Rajesh, who was detained as a "Goonda" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Boot-leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14, 1982), by the impugned detention order dated 01.12.2005, challenges the same in this petition.

(2.) HEARD the learned counsel appearing for the petitioner as well as the learned Additional Public Prosecutor.

(3.) LET us now consider whether sufficient materials are available for taking time till 01.12.2005.