MURUGAN ALIAS NONDY MURUGAN Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR AND SECRETARY TO GOVERNMENT, GOVERNMENT OF TAMIL NADU, PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) The petitioner, by name Murugan @ Nondi Murugan, who is detained as a ''Goonda" as contemplated under Section 3(1) of 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), by the impugned detention order dated 27.12.2005, challenges the same in this Petition.

(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 passing the impugned detention order. While elaborating the said contention, the learned Counsel has pointed out that though the detenu was arrested on 18.11.2005 in respect of the ground case alleged to have taken place on 17.11.2005, the detention order was passed only on 27.12.2005. In the absence of proper explanation, the detention order cannot be sustained.