S. PONMALAR Vs. THE SECRETARY TO GOVERNMENT STATE OF TAMIL NADU, HOME, PROHIBITION & EXCISE DEPARTMENT AND ORS.

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in BCDFGISSSV No. 541/2015 dated 14.07.2015, whereby the detenu/husband of the petitioner, by name, Sailendar @ Sylu, son of Gangadharan, aged 27 years, was branded as a "Goonda" under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamilnadu Act 14 of 1982].

(2.) Though many grounds have been raised in the petition, Mr. Arun, the learned counsel appearing for the petitioner, confines his argument only in respect of non -application of mind on the part of the detaining authority in passing the order of detention.

(3.) Learned counsel appearing for the petitioner submitted that page Nos. 201, 251, 253, 321, 323, 365, 267, 373 and 383 and certain other pages in the booklet furnished to the detenue are illegible and could not be read at all. This illegible copies would deprive the detenu of making effective representation to the authorities against the order of detention. Thus, the detention order is vitiated on these grounds and the same is liable to be quashed.