P SANKARAN S/O PONNAN Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, PUBLIC (LAW AND ORDER-F) DEPARTMENT

JUDGEMENT

(1.) Challenge is made to the order of the second respondent in No. 4/NSA/2008 dated 8.5.2008.

(2.) Affidavit filed in support of the petition along with grounds of attack of the order under challenge and all materials, in particular, the order under challenge are perused.

(3.) The Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor on the contentions raised.