M RANI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) MOTHER of the detenu by name Nataraj, who is detained 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), by the impugned detention order dated 20. 07. 200 5, challenges the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) LEARNED counsel appearing for the petitioner has stated that in view of lot of discrepancies in the mahazar and other documents, the impugned order passed by the Detaining Authority cannot be sustained.