MURUGESAN @ MURUGAN Vs. STATE REP. BY SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND ANOTHER

JUDGEMENT

(1.) PETITIONER Murugesan @ Murugan has been detained as a bootlegger under Tamil Nadu Act 14 of 1982, in pursuance of an order of detention dated 29.7.1993, passed by the second Respondent, District Magistrate and Collector, Trichy, with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and public health.

(2.) IT will be totally unnecessary to state the facts in detail, which led to the passing of the impugned order, for this habeas corpus petition has to be allowed, on the short ground of unconscionable delay in disposal of representation forwarded by the detenu to the State Government.

(3.) THE impugned order of detention shall stand set aside. Detenu is directed to be set at liberty forthwith, unless his detention is otherwise required. This habeas corpus petition is allowed.