SUDHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WIFE of the detenu challenges the detention order dated 29. 03. 2005, detaining her husband by name Raja @ Bombay Raja 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.) AFTER taking us through the grounds of detention and all other connected materials, learned counsel for the petitioner, at the foremost, submitted that there was delay in disposal of the representation of the detenu. With regard to the the same, learned Government Advocate has produced the details which show that the representation of the detenu was received by the Government on 02. 05. 2005, remarks were called for on 03. 05. 2005 and the same were received on 10. 05. 2005. Thereafter, the File was dealt with by the under Secretary and Deputy Secretary on 11. 05. 2005. Finally, the Minister for prohibition and Excise passed orders on 12. 05. 2005. The Rejection Letter was prepared on 17. 05. 2005 and the same was sent to the Superintendent, Central prison, for service on 18. 05. 2005 and served to the detenu on 19. 05. 2005. If we exclude the intervening holidays, we are of the view that there is no undue delay on the part of the authorities concerned in considering the representation of the detenu. Accordingly, we reject the said contention.