GIMIK PIOTR Vs. STATE OF TAMILNADU REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, PUBLIC (SC) DEPARTMENT

JUDGEMENT

(1.) Challenge is made to an order of detention dated 4.11.2008 passed by the first respondent whereby the petitioner/detenu was ordered to be detained under the provisions of COFEPOSA Act.

(2.) The affidavit filed in support of the application along with the grounds of attack of the detention order and all the materials including the order of detention are perused. The Court heard the learned Senior Counsel for the petitioner and also the learned Counsel for the respondents.

(3.) The facts and circumstances under which the order under challenge came to be passed can be stated thus: