KUNJARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner is the mother of the detenu. The detenu has been branded as a "Goonda" as contemplated under Tamil Nadu Act 14 of 1982 and detained under the order of the 2nd respondent passed in No.38/BDFGISSV/2013 dated 27.05.2013.

(2.) THE detenu came to adverse notice in the following cases:

(3.) THOUGH the learned Counsel for the petitioner raised several grounds to assail the impugned order of detention, he mainly focussed his arguments on the question of delay in consideration of the representation and the delay will prejudice his right to make effective redressal of his grievance in the manner as contemplated and he pointed out that there is a delay in disposal of the representation.