S BEEMA BEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Application challenges the order of the second respondent in No.53/BDFGISSV/2008 dated 16.6.2008 whereby the son of the petitioner was ordered to be detained under the provisions of 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.R.Alagumani, learned counsel appearing for the petitioner and 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 on the submissions made.