Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment of the High Court of Madras passed in Habeas Corpus Petition No.1677 of 2007 on 29th April, 2008.
(3.) The detenu has challenged the detention order under Section 3(1) 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) passed vide Order No. 360/07, dated 28.8.2007.;