MUNIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in HCP No. 1296 of 2005 is the mother of the detenu by name Arumugam, 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 16. 09. 2005, challenges the same in this Petition.

(2.) THE petitioner in HCP No. 1298 of 2005 is the mother of the detenu by name Left Sekar @ Lottai Sekar, 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 16. 09. 2005, challenges the same in this Petition.

(3.) HEARD the learned counsel for the petitioners as well as learned Government Advocate for the respondents.