S KANNAMMAL Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is the mother of the detenu by name Viji @ Kulla Vijayan, who is 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 09.02.2006, challenges the same in this Petition.

(2.) Heard the learned Counsel for the petitioner as well as the learned Additional Public Prosecutor for the respondents.

(3.) At the foremost, learned Counsel for the petitioner, after taking us through paragraph 5 of the grounds of detention, has contended that though the detaining authority has heavily relied upon the orders passed in the bail applications filed in the adverse cases, according to the counsel for the petitioner, except making a general statement, neither the detaining authority possessed of those orders nor supplied to the detenu, which vitiates the ultimate detention order passed by him.