R RASATHI Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner, who is the wife of the detenu by name Ramalingam , who was detained as a " Goonda " as contemplated 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")by the impugned order of detention dated 08. 09. 2005, challenges the same in this petition.

(2.) HEARD both sides.

(3.) THE Habeas Corpus Petition is allowed and the impugned order of detention is set aside. THE detenu is directed to be set at liberty forthwith from the custody unless he is required in some other case or cause. .