MATHIYALAGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 27. 3. 2006, detaining him 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 Additional Public Prosecutor for the respondents.

(3.) AT the foremost, learned counsel for the petitioner submitted that there was undue delay in disposal of the representation dated 18. 4. 2006. The learned Additional Public Prosecutor furnished the details which show that the representation was received by the Government on 19. 4. 2006 and the remarks were called for on 20. 4. 2006. After reminder dated 10. 5. 2006, the remarks were received by the Government on 23. 5. 2006. Thereafter, the file was dealt with by the Under Secretary and Deputy Secretary on 24. 5. 2006 and the Minister for Prohibition and Excise passed an order on the same day. The rejection letter was prepared on 24. 5. 2006, which was sent to the detenu on 26. 5. 2006 and served to the detenu on 3. 6. 2006.