- (1.)THE petitioner herein challenges the impugned order of detention dated 29. 06. 2005, detaining her son by name Baktha @ Bakthavatchalam as 'goonda' as contemplated under 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 ).
(2.)HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.
(3.)LEARNED counsel for the petitioner, after taking us through the grounds of detention and all other connected materials, has submitted that there are several infirmities in describing the details regarding the adverse cases. By pointing out those mistakes/infirmities, it is contended that in the absence of clarification by the person concerned, the ultimate order passed by the Detaining Authority is vitiated.