M YUSUFF Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has challenged the order of detention made against him by the second respondent in C.No.62/G/IS/2007, dated 07.09.2007, terming him as Goonda and detaining him under the Tamil Nadu Act 14 of 1982.

(2.) THE affidavit filed in support of the petition is perused. THE court also scrutinized the order under challenge along with the grounds of detention. THE Court heard the learned counsel for the petitioner and also the learned counsel for the State.

(3.) THE court heard the learned counsel for the State on the above contentions and made a thorough scrutiny of the materials available.