T MALATHI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner, by name, T. Malathi challenges the impugned order of detention dated 13. 01. 2006, detaining one Arumugam, 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.) IN order to understand the claim of the petitioner, it is useful to refer the following details stated in the Grounds of Detention:

(3.) HEARD Mr. R. Srinivas, learned counsel for the petitioner and Mr. Abudukumar Rajarathinam, learned Government Advocate (Crl. side) for the respondents.