VEERASAMY Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Assailing the detention order passed by the second respondent in Cr.M.P.No.31 of 2019, dated 09.10.2019, branding the detenu, namely, Veerasamy, son of Chellamuthu, aged about 31 years, as Goonda, as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982, the detenue himself has filed the habeas corpus petition.

(2.) Though several grounds have been raised in this habeas corpus petition to assail the impugned detention order, the learned counsel for the petitioner mainly contended that there is a violation of procedural safeguards guaranteed under Articles 21 and 22 of the Constitution of India.

(3.) According to the learned counsel for the petitioner, the representation submitted by the petitioner was not considered in time and there is inordinate and unexplained delay, which deprived the rights of the petitioner to make his case before the Authorities.