MAYEE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner is the detenu. The detenu has been branded as a "Sand Offender" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the second respondent passed in Detention No. 17/2013, dated 14-7-2013.

(2.) The ground case alleged against the detenu is one registered by the Dindigul Taluk PS Cr. No. 336/2013 under Sections 379, IPC r/w 25(i), Mines and Minerals (Development and Regulation) Act, 1957 and 3(1) of TNPPDL Act. Aggrieved by the order of detention, the present petition has been filed.

(3.) Amidst several grounds raised by the learned counsel appearing for the petitioner, he has mainly focused his argument on a point that there is a defect in the translation of remand order furnished to the detenu at booklet page Nos. 92 and 93. Therefore, the impugned order with a defective translation would deprive the detenu to redress his grievance in making effective representation with proper understanding of the translation of the order and therefore, the impugned order is vitiated in law.