JAYACHITRA Vs. SECRETARY TO GOVERNMENT GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) WIFE of the detenu challenges the detention order dated 22. 10. 2005, detaining her husband by name Ramesh as "video Pirate" as contemplated under section 3 (2) 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 ( 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 05. 11. 2005 was received by the government on 07. 11. 2005, remarks were called for on 08. 11. 2005 and the same were received from the Sponsoring Authority on 14. 11. 2005. Thereafter, the file was dealt with by the Under Secretary and Deputy Secretary on 14. 11. 2005. Finally, the Minister for Prohibition and Excise passed orders on 15. 11. 2005. However, the rejection letter was prepared only on 29. 11. 2005. The said letter was sent to the Central Prison for service on 29. 11. 2005 and served to the detenu on 30. 11. 2005.