A. DEVI, Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the mother of Sarathkumar, son of Ashokkumar, aged about 20 years, who is the detenu. The detenu has been detained by the second respondent by its order dated 22.09.2020 in B3/D.O.No.97/2020, holding him to be a "Goonda", as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982. The said order is under challenge in this Habeas Corpus Petition.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents. We have also perused the records produced by the Detaining Authority.

(3.) Though several grounds have been raised in this Petition, learned counsel appearing for the petitioner would mainly focus his argument on the ground that there is gross violation of procedural safeguards, which would vitiate the detention. The learned counsel, by placing authorities, submitted that the representation made by the petitioner was not considered on time and there was an inordinate and unexplained delay.