S. AMUTHA Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dtd. 18/11/2021 passed by the Madras High Court, Bench at Madurai in H.C.P (MD) No.1126 of 2021, whereby the High Court rejected the writ petition challenging the detention order bearing No. P.D. No. 83 of 2021 dtd. 20/7/2021 passed by the District Collector and District Magistrate under the Tamil Nadu Act, 14/1982-Serving of Orders against one Kalyanaodai Senthil @ Senthil, aged 53 years, son of Durairaj, now confined in Central Prison, Cuddalore.

(3.) The detention order does refer to the questionable activities of the detenu, which could have been good reason to detain him by way of preventive action. However, the sole question sufficient to dispose of this appeal is: whether the representation dtd. 30/7/2021 made by the detenu to the Additional Chief Secretary to the Government, Home, Prohibition and Excise Department had been considered by the appropriate authority with utmost despatch? From the response filed before this Court, it can be noticed as follows: