RAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the detenu and the learned senior counsel appearing for the State of Tamil Nadu. We have gone through the counter affidavit filed on behalf of the State indicating how the representation of the detenu dated 15/4/1999 has been dealt with till its rejection by the competent authority. On going through the same, we find no substance in the argument of the learned counsel appearing for the detenu that there has been delay in the disposal of the representation of the detenu whereby right of the detenu under Article 22(5) of the Constitution has been infringed. In this view of the matter we see no illegality with the order of detention so as to be interfered with by this court. The special leave petition is dismissed.