S GANAPATHY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner by name Ganapathy, challenges the impugned order of detention dated 27. 07. 2005, detaining his friend krishnamurthy, as "goonda" under Section 3 (1) of the Tamil Nadu Prevention of dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, immoral Traffic Offenders and Slum Grabbers Act, 1982 (in short " Tamil Nadu act 14 of 1982" ).

(2.) HEARD both sides.

(3.) THE learned counsel for the petitioner has raised the only contention that though the detenu received a reply dated 28. 09. 2005 from the Government mentioning that all the documents were served to one padhma, according to the counsel, she is not related to any one. He also points out that even in respect of other detenus her name has been mentioned.