JAMES RAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Habeas Corpus Petition is filed by the detenu, challenging the order of detention passed by the first respondent, by his proceedings P.D.O. No. 02 of 2011, dated 11.4.2011, detaining the oatenu as a "Goonda" under Section 3( 1) of the Tamil 1 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, (for brevity "the Act"). Now, he has been lodged at Central Prison, Trichy.

(2.) EVEN though several grounds were raised in the Habeas Corpus Petition to quash the Detention Order, the learned counsel for the petitioner has mainly focussed his argument that the representation submitted by the detenu dated 10.6.2011 was not properly considered without any delay. The learned counsel for the petitioner submitted that 10 days delay in considering the representation is not explained and therefore, the order of detention is to be quashed.

(3.) WE have considered the above submissions made by the respective learned counsel.