T PATHMAVATHI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD Mr. A. K. Azagarsamy, learned counsel appearing for the petitioner and Mr. K. Radhakrishnan, learned Additional Public Prosecutor, for the respondents.

(2.) THE order of preventive detention, dated 14. 09. 2004, passed by the first respondent under Tamil Nadu Act 14 of 1982 on the allegation that the detenu is a Goonda, has been challenged by the mother of the detenu. Even though several contentions have been raised in support of this petition, it is not necessary to refer all those contentions, as, in our opinion, the contention relating to undue delay in disposal of the representation made by the detenu merits acceptance and this unexplained delay has vitiated the order of detention.