MANIMEGALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) P. SATHASIVAM, J. The petitioner, mother of the detenu Damu @ Damodharan @ Pitta Damu, who was detained 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"), has filed this petition challenging the order of detention.

(2.) HEARD Mr. S. Swamidoss Manokaran, learned counsel appearing for the petitioner and Mr. Abudukumar Rajarathinam, learned Government Advocate for the respondents.

(3.) AFTER taking us through the grounds of detention and all the connected materials, Mr. S. Swamidoss Manokaran, learned counsel appearing for the petitioner has raised the following contentions: