NAZINE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 29. 08. 2005, detaining her son 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.) AT the foremost, learned counsel for the petitioner submitted that there was inordinate delay in disposal of the representation of the detenu. With reference to the said contention, learned Government Advocate has placed the details, which show that the representation of the detenu was received by the Government on 26. 09. 2005, remarks were called for on 27. 09. 2005 and the same were received on 05. 10. 2005. The File was submitted on 05. 10. 2005 and considered by the Under Secretary and Deputy Secretary on 06. 10. 2005. The Minister for Prohibition and Excise passed orders on 07. 10. 2005. The Rejection Letter was prepared on 17. 10. 2005, sent to the central Prison for service on 18. 10. 2005 and served to the detenu on 20. 10. 2005.