DEVAKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Devaki, challenges the impugned order of detention dated 20. 01. 2006, detaining her son Dayalan, as "goonda" 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, 1981 (Tamil Nadu Act 14 of 1982 ).

(2.) HEARD both sides.

(3.) AT the foremost, the learned counsel for the petitioner submitted that though a representation was made by the detenu on 30. 03. 2006, the same is stated to be received by the Government only on 09. 05. 20 06 and in the absence of any proof that the same was received only on 09. 05. 2006, the time taken by the Government vitiates the detention order. As against the said contention, learned Additional Public Prosecutor has produced before us the original file, which shows that the representation dated 30. 03. 2006 was received by the Government on 0 9. 05. 2006. The seal affixed on the representation also bears the date, 09. 05. 2006. The postal seal on the cover also supports the stand taken by the Government. Accordingly, we reject the said contention.