NEELA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner by name Neela @ Neelagandan, who was detained as Goonda under Section 3 (1) 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 (in short "tamil nadu Act 14 of 1982"), by the detention order of the first respondent made in memo No. 210/2005 dated 10. 05. 2005, challenges the same in this petition.

(2.) HEARD the learned counsel for the petitioner as well as learned Government Advocate for the respondents.

(3.) AT the outset, learned counsel appearing for the petitioner has submitted that there is delay in disposal of the representation of the detenu. The particulars furnished by the learned Government Advocate show that if we exclude the intervening holidays, including public holidays, we are of the view that there is no undue delay as claimed, hence, the said contention is rejected.