V LAKSHMIKANTHAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE challenge in this writ petition is to the order of detention passed by the first respondent dated 25.9.2004 against one Masilamani @ Manikandan (hereinafter referred as the "detenu") branding him as a "Goonda" and directing preventive detention under 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 of 1982).

(2.) THE only point that is pressed into service by Mr.A.K.Azhagarsami, learned counsel appearing for the petitioner, is that the detenu's representation dated "nil", received on 25.10.2004, has not been dealt with the usual and required alacrity and it has been disposed of in a most lethargic and delayed manner.