SANTHA MUNIKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN this petition, the petitioner by name Santha Munikumar, challenges the detention order dated 15. 04. 2006 passed by the second respondent herein, detaining her husband Munikumar as Slum Grabber under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) HEARD the learned counsel for the petitioner and the learned Additional Public Prosecutor for the respondents.

(3.) THE grounds of detention show that the detenu created forged Power of Attorney and registered the same by producing fake persons with criminal intention to cheat and collect huge money from businessmen and further entered into agreements in respect of such lands and cheated the innocent public and thereby acted in a manner prejudicial to the maintenance of public order. The detaining authority, after finding that there are enough material evidence to show that the act of the detenu created alarm and feeling of insecurity in the minds of general public and in order to prevent him from indulging in such further activities in future, detained him under Tamil Nadu Act 14 of 1982 as a Slum Grabber.