VIJAYA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) WIFE of the detenu challenges the detention order dated 12. 09. 2005, detaining her husband by name Baskar @ John Baskar @ Kannadi Baskar 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 petitinoer 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 03. 10. 2005, remarks were called for on 04. 10. 2005 and the same were received from the sponsoring Authority on 10. 10. 2005. Thereafter, the File was dealt with by the Under Secretary and Deputy Secretary on 13. 10. 2005. Finally, the Minister for Prohibition and Excise passed orders on 14. 10. 2005. However, the rejection letter was prepared only on 20. 10. 2005. The said letter was sent to the Central Prison for service on 21. 10. 2005 and served to the detenu on 22. 10. 2005.