JEEVA @ JEEVARAJ Vs. THE DISTRICT COLLECTOR & DISTRICT MAGISTRATE OF TIRUNELVELI DISTRICT, TIRUNELVELI, AND ANOTHER

JUDGEMENT

(1.) THIS petition has been filed to quash the order of detention made by the first respondent in M.H.S. confidential No. 14/2003 dated 25.9.2003 and set the petitioner at liberty.

(2.) THE petitioner has been detained by the detention order passed by the first respondent in M.H.S. confidential No. 14/2003, dated 25.9.2003 as a Goonda under the provisions of Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (Tamil Nadu Act 14/1982).

(3.) THE detenu himself is the petitioner. The petitioner has raised number of grounds in his petition and in our view, it is not necessary to consider all the grounds raised by the petitioner challenging the order of detention as, in our opinion, one of the grounds raised by the petitioner, namely, there was delay in considering the representation of the detenu is substantial to dispose of the petition. The petitioner in paragraph 11 of the affidavit has stated that he has sent two representations on 13.10.2003 and the representations have not been considered by the respondents properly and there was delay on the part of the respondent in considering the representations.