HARIHARAN ALIAS HARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Hariharan @ Hari, who was detained as a "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, 198 2 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 17. 10. 2005, challenges the same in this Petition.

(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 is delay in disposal of the representation of the detenu, which vitiates the ultimate order of detention. With reference to the above claim, the particulars furnished by the learned Government Advocate show that if we exclude the intervening holidays, we find that there is no undue delay at any stage. Accordingly, we reject the said contention.