SATHYA Vs. STATE

JUDGEMENT

(1.) WIFE of the detenu challenges the detention order dated 22. 10. 2005, detaining her husband by name Samy @ Munisamy as "bootlegger" 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 government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner submitted that there was undue delay in disposal of the representation of the detenu dated 31. 10. 2005. With reference to the same, learned Government Advocate has furnished the details, which show that the representation of the detenu was received by the Government on 02. 11. 2005 and remarks were called for on 03. 11. 2005. After reminder dated 15. 11. 2005, remarks were received by the Government on 21. 11. 2005. Thereafter, the File was dealt with by the Under Secretary on 22. 11. 2005 and Deputy Secretary on 23. 11. 2005 and finally, the Minister for prohibition and Excise passed orders on 24. 11. 2005. Rejection letter was prepared on 29. 11. 2005 and sent to the Central Prison for service on 30. 11. 2005 and served to the detenu on 02. 11. 2005.