N SENTHILKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who is the friend of the detenu by name Rajendran, who is detained as a "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), by the impugned detention order dated 27. 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 was inordinate delay in disposal of the representation of the detenu. The particulars furnished by the learned Additional Public Prosecutor show that the representation was received by the Government on 03. 03. 2006, remarks were called for on 31. 03. 2006 and received on 17. 04. 2006. File was submitted on 17. 04. 2006 and dealt with by the Under Secretary and the Deputy Secretary on 18. 04. 2006. Finally, the Minister for Prohibition and Excise passed orders on 19. 04. 2006. However, the Rejection letter was prepared only on 10. 05. 2006 and sent to the detenu for service on 15. 05. 2006.