SATHIAH Vs. THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE, CUDDALORE DISTRICT, CUDDALORE AND THE SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT, CHENNAI

JUDGEMENT

(1.) Petitioner is the father of the detenu by name Sureshkumar alias Suresh, who was detained as a "Goonda" as contemplated under Tamilnadu Act 14/82 by the order of the first respondent dated 12/9/2001.

(2.) The order of detention is challenged solely on the ground that the pre detention representation dated 7/9/2001 which was received by the first respondent on 10/9/2001 was not considered.

(3.) The learned Additional Public Prosecutor by producing the files has submitted that the pre detention representation made by the father of the detenu dated 7/9/2001 was received by the first respondent on 10/9/2001, and the detaining Authority has considered the same before passing the order of detention dated 12/9/2001.