PADMAVATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE detention order dated 08.04.2003 clamped upon the detenu Vadivu @ Sekar @ Military Sekar, branding him as a Goonda, is under challenge before this Court.

(2.) THE learned counsel for the petitioner would raise the following three grounds, while assailing the impugned order.

(3.) THOUGH there is a delay between 30.04.2003 and 05.05.2003 in getting the remarks from the sponsoring authority, 01.05.2003, 03.05.2003 and 04.05.2003 happened to be Government Holidays. Similarly, 10.05.2003 and 11.05.2003 were Saturday and Sunday. As such, in our view, there is no delay in considering the representation. Even assuming that there is delay, the same has been properly explained.