DURAISAMY NAICKER Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner herein challenges the impugned order of detention dated 01. 11. 2005, detaining his son by name Ravi @ Gundumedu Ravi 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. The particulars furnished by the learned Government Advocate show that the representation of the detenu dated 22. 11. 2005 was received by the government on 30. 11. 2005, remarks were called for on 01. 12. 2005 and the same were received on 06. 12. 2005. Thereafter, the File was dealt with by the Under secretary and Deputy Secretary on 07. 12. 2005. Finally, the Minister for prohibition and Excise passed orders on 08. 1 2. 2005. However, the rejection letter was prepared only on 16. 12. 2005. The said letter was sent to the central Prison for service on the same day and served to the detenu on 17. 12. 2005.