SELVAKUMAR @ KUTTY Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, by name Selvakumar @ Kutty, who is detained as a ''Goonda" as contemplated under Section 3(1) of 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), by the impugned detention order dated 17.02.2006, challenges the same in this Petition.

(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 is a delay in passing the detention order and hence, the same is liable to be interfered with. Elaborating the above ground, the learned Counsel has brought to our notice that the ground case is said to have taken place on 09.12.2005, whereas the detention order was passed only on 17.02.2006. According to him, in the absence of proper explanation by the person concerned, the time taken for passing the detention order cannot be accepted.