SUBBULAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of the detenu, namely, Sankar Ganesh, son of Uchimahali, aged about 25 years. The detenu has been detained, as per the order of the second respondent, dated 14.10.2019, under Section 2(f) of the Tamil Nadu Act 14 of 1982, branding him as "Goonda". Challenging the same, the petitioner is before this Court with this Habeas Corpus Petition.

(2.) Though various grounds have been raised to assail the order of detention, it is the submission of the learned counsel for the petitioner that the order has been passed in violation of Articles 21 and 22 of the Constitution of India. It is urged by the learned counsel for the petitioner that there was an inordinate and unexplained delay in disposal of the representation of the petitioner.

(3.) The learned Additional Public Prosecutor would argue that the delay has been explained in the counter affidavit filed by the respondents.