KANTHAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Assailing the order of detention in M.H.S.Confdl No.86/2019, dated 16.10.2019, passed by the second respondent, branding the detenu viz., Muppidathi, son of Annadurai alias Muppidathi, aged about 23 years, as "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982, his mother has filed the present habeas corpus petition.

(2.) Though several grounds have been raised challenging the impugned order of detention passed by the second respondent, dated 16.10.2019, Mr.N.Pragalathan, learned counsel for the petitioner, would mainly contend that the impugned order of detention is liable to be set aside on the ground of delay in disposal of the representation. It is the submission of the learned counsel for the petitioner that there is unexplained and inordinate delay in considering the petitioner's representation, which would vitiate the order of detention.

(3.) Further, the learned counsel for the petitioner would submit that the habeas corpus petition filed by the co-accused in H.C.P. (MD) No.1137 of 2019, has been allowed by this Court on the ground of delay.