KASTURI Vs. STATE

JUDGEMENT

(1.) THE petitioner Kasturi, mother of one Kuselan who was detained as goonda under Act 14 of 1982 by the impugned proceedings dated 02-08-2005, challenges the same in this petition.

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

(3.) AFTER taking us through the grounds of detention and all other connected materials, learned counsel for the petitioner assailed the detention order only on the ground of non-application of mind. In support of his contention, he brought to our notice certain discrepancies and failure on the part of the detaining authority to consider relevant materials.