JESINTHA PANDIAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) WIFE of the detenu, who was detained as Goonda by the impugned detention order dated 25. 07. 2004, challenges the same in this Petition.

(2.) THOUGH several grounds have been raised questioning the order of detention, learned counsel appearing for the petitioner at the foremost projected the delay in disposal of the representation dated 03. 08. 2004. With reference to the said contention, learned Government Advocate furnished the details regarding the disposal of the said representation.

(3.) IT is seen that the representation dated 03. 08. 2004 was received on 16. 8. 2004 and remarks were called for on 17. 8. 2004. The remarks were received on 25. 08. 2004. With reference to the delay between 16. 08. 2004 and 25. 08. 2004, it is seen that the representation was received by the Collectorate on 19. 08. 2004 and remarks were called for from the Sponsoring Authority on the same day, that is, on 19. 08. 2004, and the remarks were received from the Sponsoring Authority on 20. 08. 2004. Thereafter, the same were sent to the Government on 23. 08. 2004. The file was submitted on 26. 08. 2004. The Under Secretary and the Deputy Secretary dealt with the same on 30. 08. 2004. The Minister for Prohibition and Excise dealt with the file on 31. 08. 2004. Rejection letter was prepared on 03. 09. 2004.