PERUMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenge is made to the order of detention passed by the second respondent vide Proceedings in BCDFGISSSV No.879/2018 dtd. 24/9/2018, whereby the detenu, by name, Vijayakumar @ Gurusu, son of Perumal, aged about 29 years, was ordered to be detained under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) branding him as a "GOONDA".

(2.) The detenu has come to adverse notice in the following case:-

(3.) Though many grounds have been raised in the petition, the learned counsel appearing for the petitioner, confines his argument only in respect of non- application of mind on the part of the detaining authority in passing the order of detention.