PATTAMMAL Vs. DISTRICT MAGISTRATE AND COLLECTOR

JUDGEMENT

(1.) PATTAMMAL (Petitioner) is the wife of the detenu S. Rajangam. The detenu, it is said, is a bootlegger. Apart from the ground case, as set out in the grounds of detention, the detenu had come to adverse notice in seven other cases. The District Magistrate and Collector, Nagai-Quaide-Milleth district, Nagapattinam (First respondent), in exercise of the powers conferred by sub-section (1) of section 3 of Tamil Nadu Act 14 of 1982 clamped upon the detenu the impugned order of detention in his proceedings COC No. 5/94 dated 30. 1. 1994 with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and health.

(2.) MR. K. Manivasakam, Learned Counsel for the petitioner, would press into service a lone and sole ground viz. , that the representation sent to the Chief Minister of Tamil Nadu had not at all been considered and disposed of till upto date and in that view of the matter, the impugned order of is liable to be set aside.

(3.) THE moot question, in such a situation, that crops up for consideration is as to whether the so-called representation stated to have been sent to the Chief Minister of Tamil Nadu must be construed as a representation made to the State Government. THE further question that crops up for consideration is that if the same is to be construed as a representation made to the State Government, whether such a representation is in the proper form.