CHANDRAN ALIAS CHANDRU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who was detained as 'goonda' 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 proceedings dated 26. 5. 2005, challenges the same in this petition.

(2.) HEARD Mr. Sampathkumar, the learned counsel for the petitioner and mr. Abudukumar Rajarathinam, learned Government Advocate for the respondents.

(3.) AT the foremost, the learned counsel for the petitioner contended that though the petitioner was arrested on 18. 5. 2005 and remanded on 19. 5. 2005, the detention order was passed only on 26. 5. 2005. According to him, there is no proximity to the passing of the detention order, after a lapse of seven days.