DHANALAKSHMI Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 13. 09. 2005, detaining her son by name Murugan @ Mukkuttu Murugan as '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 ).

(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 submitted that the grounds of detention do not disclose any material regarding disturbance of public peace or public order, warranting detention order under tamil Nadu Act 14 of 1982. He also contended that in spite of the specific request made in the representation dated 16. 1 1. 2005 to furnish the detenu with the details pertaining to various alleged offences said to have been committed by him, the Government, by their letter dated 16. 12. 2005, without properly considering the request, simply rejected the representation.