THIRU ALLIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is brought forth by the father of the detenu challenging the order of the second respondent dated 12.4.2010 in his office Ref.No.C3.D.O. No.25/2010, whereby his son Palani was ordered to be detained as a Bootlegger under the provisions of the Act 14 of 1982.

(2.) THE Court heard the learned counsel appearing for the petitioner and looked into the materials available on record, in particular, the order under challenge.

(3.) LEARNED counsel would further urge that there was a delay in consideration of the representation which was made on 26th April, 2010 and the rejection order was served on 26.5.2010 and hence, there was a huge delay. On these grounds, the detention order has got to be set aside.