RAJ ALIAS PRAKASHRAJ Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 15. 06. 2005, detaining him 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 ).

(2.) HEARD learned counsel for the petitioner as well as learned government Advocate for the respondents.

(3.) LEARNED counsel for the petitioner, after taking us through the grounds of detention and all other connected materials, at the foremost, submitted that there was delay in consideration of the second representation dated 18. 11. 2005, which caused prejudice to the detenu in disposal of his representation.