KUMAR ALIAS KRISHNA KUMAR Vs. SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, by name Kumar @ Krishna Kumar, who was detained as "Goonda" under Sub-section (1) of Section 3 of 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 proceedings dated 02.03.2006, challenges the same in this habeas corpus petition.

(2.) Heard the learned Counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) Learned counsel appearing for the petitioner, at the foremost, has submitted that there was inordinate delay in disposal of the representation of the detenu, which vitiates the ultimate detention order passed by the second respondent.