S SRIVIDHYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 25. 11. 2005, detaining her husband by name Sivakumar as ' 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 ).

(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 was inordinate delay in receiving remarks on the representation of the detenu from the sponsoring authority. The particulars furnished by the learned Government Advocate show that the representation of the detenu was received from the Government on 08. 12. 2005. Subsequently, parawar remarks were called for from the sponsoring authority on the same day i. e. , on 8-12-2005 and remarks were received from the sponsoring authority on 16-12-2005 and report sent to Government on 19-12-2005.