VIJAYALAKSHMI Vs. DISTRICT COLLECTOR & DISTRICT

JUDGEMENT

(1.) CHALLENGE is made to an order of the first respondent made in P.D.No.09/2008 dated 11.4.2008 whereby the husband of the petitioner namely Kumar @ Sukumaran @ Sukumar was ordered to be detained under Act 14/82 terming him as Goonda.

(2.) THE Court perused the materials available and in particular, the order under challenge. THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor and looked into the affidavit and also the counter affidavit filed by the State.

(3.) THE Court heard the learned Additional Public Prosecutor on all the above contentions.