SARAVANA ALIAS KAVAI SARAVANAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) CHALLENGE is made to an order of detention made by the second respondent dated 26.11.2007 under Act 14 of 1982, terming the petitioner as Goonda and detaining him under the provisions of the said Act.

(2.) THE affidavit filed in support of the petition and the grounds of challenge are perused. THE Court heard the learned counsel on either side. THE order under challenge is also perused.

(3.) THE Court heard the learned counsel for the State on the above contentions and has paid its anxious consideration on the submissions made.