STATE OF TAMIL NADU Vs. R GURUSAMY

JUDGEMENT

(1.) We have perused the communication dated July 7, 2004 from the Review Committee on POTA, addressed to S. Ramanathan, father of the respondent. The Review Committee has communicated the reasons why the case of R. R. Gopal alias Nakkheeran Gopal has not received priority for consideration before the Review Committee.

(2.) The learned counsel for the parties agree that in the event of the Review committee forming an opinion in favour of the detainee, there may be no occasion for examining the legality or otherwise of the impugned order passed by the High Court.

(3.) Though we appreciate the view taken by the Review Committee in its above-said communication dated July 7, 2004, however, still we request the review Committee on POTA to give the case of accused R. R. Gopal alias nakkheeran Gopal a priority in the matter of hearing and consideration and also request the Review Committee to communicate its decision as far as practicable within a period of four weeks to this Court. List after four weeks. Order accordingly.