JAMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Jamal, who was detained as a " Goonda " under Tamil Nadu Prevention of Dangerous Activities of Boot- leggers , drug Offenders, Forest Offenders, Goondas , Immoral traffic Offenders, Slum Grabbers and Video Pirates Act, 1982, hereinafter referred to as "tamil Nadu Act 14 of 1982" by the impugned proceeding dated 11. 7. 2005, challenges the same in this petition.

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