(1.) THE petitioner is the father of the detenu by name Moorthy @ Siva vinayagamoorthy. He challenges the impugned order of detention dated 27. 07. 2005, detaining his 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 and learned Government advocate for the respondents.
(3.) THOUGH several contentions have been raised, questioning the order of detention, at the fore most, learned counsel for the petitioner has projected that there is enormous delay in disposal of the representation of the detenu, which ultimately vitiates the impugned order of detention.