KANDEEBAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Kandeeban, who was detained as a ''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 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 13. 09. 200 5, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner by taking us through several documents available at pages 3, 4, 71 etc of the paper book supplied to the detenu contended that the translation was not effected properly, which affected the detenu in making effective representation. In the light of the said contention, we verified all those pages and we are satisfied that there is no substance in the contention. On the other hand, if we read the whole paragraph, there cannot be any defect in the translation as claimed by the learned counsel for the petitioner.