PARTHIBAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner by name Parthiban, who was detained as "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, 1982 (Tamil Nadu Act 14 of 1982), by the impugned detention order dated 23. 01. 2006, challenge the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) THE only contention raised by the learned counsel appearing for the petitioner is that the representation sent by the father of the detenu has not been considered by the Government. Elaborating the above contention, learned counsel has brought to our notice that the representation was sent by the father of the detenu only on 11. 09. 2006. The learned Additional Public Prosecutor on instruction reports that the said representation was received by the Government on 14. 09. 2006 and he further submitted that thereafter, the same was forwarded to the second respondent, Commissioner of Police, and according to him the Government is awaiting remarks from the Commissioner / sponsoring authority. He further submitted that on receipt of the remarks the representation will be considered and necessary orders will be passed.