G VIVEKANANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention, dated 15. 11. 2005, detaining his friend by name Salam Basha as ' bootlegger' as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Trafficoffenders, 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 delay in disposal of the representation of the detenu. The particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 29. 11. 2005 and on the same day, remarks were also received. The File was submitted on 30. 11. 2005 and it was dealt with by the Under Secretary and Deputy Secretary on 01. 12. 2005. The Minister for Prohibition and Excise passed orders on 02. 12. 2005. The rejection letter was prepared on 07. 12. 2005, sent to the central Prison for service on 08. 1 2. 2005 and served to the detenu on 12. 12. 2005.