LATHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of detenu. The detenu has been branded as a "Goonda" as contemplated under Section 2(f) of the Tamil Nadu Act, 14 of 1982 and detained under order of the 2nd respondent passed in BDFGISSV No.850/ 2013 dated 29.08.2013.

(2.) The detenu came to adverse notice in the following cases:- <FRM>JUDGEMENT_2551_CRLJ_2014_1.html</FRM>

(3.) Though learned counsel for the petitioner has raised several other grounds to assail the order of detention, he has mainly focussed his argument on the ground that there is a delay in disposal of the representation dated 17.09.2013, which is violative of Article 22(5) of the Constitution of India and therefore, on this sole ground alone, the detention order is liable to be quashed.