SEENU ALIAS SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name Seenu @ Srinivasan, 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 06. 10. 2005, 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 appearing for the petitioner, by drawing our attention to the fact that the ground case said to have taken place on 05. 09. 2005 and the accused/detenu was arrested and remanded on 06. 09. 2005, the detaining authority is not justified in passing the detention order after a period of one month i. e. on 6. 10. 20 05.