CHITRA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge is to the order dated 5.7.2002 passed by Commissioner of Police, Greater Chennai, directing the detention of one Elumalai @ Uddukkai Elumalai under Section 3 of Tamil Nadu Act 14 of 1982 on the ground that he is a Goonda.

(2.) There are only three points urged by the learned counsel for the petitioner.

(3.) Firstly, the learned counsel for the petitioner says that the representation sent by the petitioner was not expeditiously dealt with.