RAMAKRISHNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the detention order dated 05. 07. 2005, detaining his brother by name Manikandan 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.) AT the foremost, learned counsel for the petitioner submitted that there was inordinate delay in disposal of the representation of the detenu.

(3.) THE particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 12. 08. 2005, remarks were called for on 16. 08. 2005 and the same were received from the Sponsoring Authority on 22. 08. 2005. Thereafter, File was dealt with by the Under Secretary and Deputy Secretary on 23. 08. 2005. Finally, the minister for Prohibition and Excise passed orders on 24. 08. 2005. However, the rejection letter was prepared only on 02. 09. 2005. The said letter was sent to the Central Prison for service on the same date and served to the detenu on 08. 09. 2005.