(1.) This Habeas Corpus Petition has been filed to call for the records relating to the order of the second respondent, dated 11.10.2011, made in Detention order No. 17/2011, and quash the same, and to produce the detenu, namely, S. Murugesan, son of Selvaraj, aged about 33 years, confined in the Central Prison, Madurai, before this Court and to set him at liberty.
(2.) The petitioner has stated that the second respondent had passed the impugned detention order, dated 11.10.2011, under subsection (1) of Section 3 of the Tamil Nadu Prevention of Dangerous Activities of Boot-leggers, Drug-offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum-grabbers and Video Pirates Act, 1982. (Tamil Nadu Act 14 of 1982), read with the order issued by the State Government, in G.O.(D) No. 130, Home, Prohibition and Excise (XVI) Department, dated 18.7.2011, under sub-section (2) of Section 3 of the said Act, directing the detention of S. Murugesan, in the Central Prison, Madurai, terming him as a 'Goonda'.
(3.) Even though various grounds had been raised by the petitioner, in the present Habeas Corpus petition, while challenging the detention order passed by the second respondent, the learned counsel appearing on behalf of the petitioner had submitted that the detention order passed by the second respondent, on 11.10.2011, is liable to be set aside, merely on the ground of delay in the disposal of the representation, dated 18.10.2011, made on behalf of the detenu.