(1.) THIS Habeas Corpus Petition has been filed seeking to call for the records relating to the order of the second respondent, dated 17.07.2013, made in C.O.C.No.24/2013, and quash the same, and to produce the detenu, Marjith Alikhan, son of Rukkun Batcha, aged about 22 years, confined in the Central Prison, Tiruchirappalli, before this Court and to set him at liberty.
(2.) THE petitioner has stated that the second respondent passed the impugned detention order, dated 17.07.2013, under Section 3(1) of Tamil Nadu Prevention of Dangerous Activities of Boot -Leggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) read with the orders issued by the Government in G.O.(D) No.89, Home, Prohibition and Excise (XVI) Department, dated 18.04.2013 under Section 3(2) of the said Act, directing the detention of Marjith Alikhan, in the Central Prison, Tiruchirappalli, terming him as a 'Goonda'.
(3.) IT was also pointed out that the representation made on behalf of the detenu, dated 27.08.2013, was received, on 03.09.2013, and the remarks were called for, on 04.09.2013. The remarks were received, only on 24.10.2013, after a delay of 20 days, out of which 7 days were Government holidays. As such, there has been an actual delay of 13 days in dealing with the representation made on behalf of the detenu.
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