DHANDAPANI Vs. ADDITIONAL SECRETARY TO GOVERNMENT OF INDIA MINISTRY OF CONSUMER AFFAIRS AND PUBLIC DISTRIBUTION

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 07. 01. 2006, detaining his brother by name Senthil @ Senthil Rajan as blackmarketer as contemplated under the Prevention of Blackmarketing and maintenance of Supplies of Essential Commodities Act, 1980 (No. 7 of 1980 ).

(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 within a period of one week from the date of detention, ie. , on 14. 01. 2006, wife of the detenu made a representation to the Detaining Authority, the third respondent herein, however, the same has not been considered/disposed of one way or other.