KARUNAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the detenu socking for the issue of a writ of habeas corpus to quash the order of detention dated 21-4-1987 passed by the second respondent.

(2.) The order of detention was passed by the second respondent in exorcise of the power conferred under S.3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act 1982 (Tamil Nadu Act 14 of 1982) hereinafter referred to as the Act, with a view to preventing the detenu from acting in any manner prejudicial to the maintenance of public order.

(3.) The detenu came tot he adverse notice of the authority concerned as a goonda and on the basis of the ground case, which took place on 2-4-1987, he was detained under the said Act.