VIJAYA Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner herein is the mother of the detenu by name Vijayakumar. She challenges the impugned order of the detention dated 09. 10. 2005, detaining her son 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 (Tamil Nadu act 14 of 1982 ).

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

(3.) FINALLY, the learned counsel for the petitioner submitted that no one was intimated regarding the passing of the detention order. The learned government advocate by placing the records brought to our notice that his wife and mother were intimated on 09. 10. 2005 itself. A perusal of the file amply supports the above statement. Accordingly, we reject the said contention also.