SHANKAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner is the husband of the detenue by name Shanthi. He challenges the impugned order of detention, dated 07. 07. 2005, detaining his wife 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 inordinate delay in disposal of the representation of the detenue. The particulars furnished by the learned Government Advocate show that the representation of the detenue dated 09. 08. 2005 was received by the government on 11. 08. 2005, remarks were called for on 12. 08. 2005 and the same were received on 22. 08. 2005. Thereafter, the File was dealt with by the Under secretary and Deputy Secretary on 25. 08. 2005. Finally, the Minister for prohibition and Excise passed orders on 29. 08. 2005. However, the rejection letter was prepared only on 02. 09. 200 5. The said letter was sent to the prison for service on 05. 09. 2005 and served to the detenue on 08. 09. 2005.