PARVATHI Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner, who is the mother of the detenu, namely, Velmurugan, son of Balakrishnan, aged about 25 years, has filed this habeas corpus petition assailing the order of detention passed by the second respondent, vide proceedings No.19/BCDFGISSSV/2019, dated 29.10.2019, branding her son / detenu as "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982.

(2.) Mr.R.Vinoth Bharathi, learned counsel for the petitioner would argue that though a number of grounds have been raised to challenge the impugned order of detention, he is mainly concentrating only on the ground of violation of procedural safeguards, which are guaranteed under Articles 21 and 22 of the Constitution of India.

(3.) It is the submission of the learned counsel for the petitioner that the representation of the petitioner was not considered on time and there is an inordinate and explained delay in the disposal of the petitioner's representation. According to the learned counsel for the petitioner, on this sole ground, the order of detention is liable to be set aside.