(1.) THE petitioner by name Rajeswari, challenges the impugned order of detention dated 07. 11. 2005, detaining her son Sunil, as "goonda" under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum Grabbers Act, 1982 (in short "tamil Nadu Act 14 of 1982" ).
(2.) HEARD both sides.
(3.) AT the foremost, the learned counsel for the petitioner by drawing our attention to the representation of the petitioner dated 21. 11. 205, which was addressed to the District Collector, Tiruvallore District/detaining authority, contended that though it was received on the same day, the same was neither considered by him, nor forwarded to the Government for proper action. According to the learned counsel, inasmuch as in the said representation after referring the detention order dated 07. 11. 2005, the mother of the detenu has made several grievances, praying for the release of her son at the earliest point of time, the Detaining authority ought to have considered and disposed of the same or forwarded it to the Government for taking proper action.