M CHINNAPONNU Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 25. 09. 2005, detaining her son by name Chinnathambi @ Udhayakumar 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 government Advocate for the respondents.

(3.) AT the foremost, learned counsel for the petitioner submitted that there was inordinate delay in disposal of the representation of the detenu. The particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 07. 11. 2005. Subsequently, remarks were called for and the same were received on 15. 11. 2005 and the File was dealt with by the Under Secretary on 16-11-2005. The Deputy Secretary dealt with the File on 17. 11. 2005 and the Minister for Prohibition and Excise passed orders on 18-11-2005. However, the rejection letter was prepared only on 29. 11. 2005. The said letter was sent to the Central Prison for service on 30. 11. 2005 and served to the detenu on 02. 12. 2005.