ELUMALA Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) Cousin brother of the detenu challenging the Detention Order, branding the detenu as 'Goonda' by the order dated 5.5.2003, has filed this petition.

(2.) The main ground of attack to the order of detention urged by the counsel for the petitioner is delay in consideration of the representation.

(3.) The representation dated 15.5.2003 was received on 20.5.2003. On 21.5.2003, the remarks were called for. The Collectorate received the papers on 26.5.2003 and called for the remarks from the sponsoring authority on 26.5.2003. The remarks were received from the sponsoring authority on 27.5.2003 and the report was sent to the Government on the very same day. The Government received the remarks on 28.5.2003 and the file was submitted on 28.5.2003. Ultimately, the matter came to the table of the Minister, who in turn rejected the representation by the order dated 30.5.2003.