RAJAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE detenu challenges the order of detention dated 18.12.2010, detaining him as 'Black Marketeer' as contemplated under the Tamil Nadu Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980.

(2.) LEARNED counsel for the petitioner submits that there was much delay in considering the representation dated 27.12.2010 sent by the detenu to the Detaining Authority, thereby, the order of detention is vitiated.

(3.) IN the result, the habeas corpus petition is allowed and the order of detention passed by the second respondent in Detention Order No.14 of 2010(CS), dated 18.12.2010 is set aside. The detenu is directed to be set at liberty forthwith, unless his detention is required in connection with any other case or cause. Petition allowed.