E PANCHAVARNAM Vs. SECRETARY TO GOVERNMENT PROHIBITION

JUDGEMENT

(1.) THIS Writ Application challenges the order of the second respondent made in Detention Order No.13/2008 dated 16.6.2008, whereby the petitioner's son, E.Ganesan was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Boot-Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) terming him as a "Goonda".

(2.) THE Court heard Mr. V.Thirumal, learned counsel appearing for the petitioner, looked into the materials available including the order under challenge.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration.