VINITHKUMAR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This habeas corpus petition has been filed by the detenu, namely, Vinithkumar @ Manoj, son of Chandran, aged about 24 years, challenging the order of detention passed by the second respondent, vide proceedings No.56/BCDFGISSSV/2019, dated 21.08.2019, branding him as "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982.

(2.) Mr.R.Alagumani, learned counsel for the petitioner would urge that though the petitioner has raised several grounds to assail the impugned order of detention, he would mainly concentrate on the ground of delay in disposal of the representation.

(3.) It is the submission of the learned counsel for the petitioner that there is a violation of procedural safeguards guaranteed under Articles 21 and 22 of the Constitution of India and the representation of the petitioner was not disposed of by the respondents on time and there is unexplained and inordinate delay in considering the petitioner's representation. According to the learned counsel for the petitioner, on this sole ground, the impugned order of detention is liable to be set aside.