RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 16.07.2007, whereby, he has been detained as "Goonda" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) LEARNED counsel for the petitioner has referred to para No.3 the grounds of detention in English, wherein, it has been stated as follows:

(3.) CONSEQUENTLY, the Habeas Corpus Petition stands dismissed.