SUGU @ SUGUMAR Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner herein challenges the impugned order of detention, dated 17.10.2005, detaining him as 'Goonda' as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) At the foremost, learned counsel appearing for the petitioner submitted that there was delay in disposal of the representation of the detenu.