V KANNAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONER is the wife of the detenu viz. , Viswanathan, against whom the detention order has been passed on 12. 11. 2008 under sub-section (1) of section 3 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a 'blackmarketeer' and she is challenging the detention order by this habeas corpus petition.

(2.) FOR clamping the order of detention, the 2nd respondent has relied upon three adverse cases and the ground case. The facts discussed by the detaining authority in the grounds of detention with regard to the ground case are as follows:

(3.) IN his endeavour to assail the order of detention, amongst other grounds, learned counsel appearing for the petitioner has stressed the following grounds: