E SHAHUL HAMEED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ADMIT. The learned Government Pleader waives service for the respondent-State.

(2.) BY consent, the writ appeal is taken up for hearing.

(3.) IN Kartar Singh v. State of Punjab, (1994) 3 SCC 569, the Supreme Court while upholding the validity of TADA, excepting Section 22 of the Act, held in paragraph-265 as follows: -