RAMESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Ramesh, challenges the impugned order of detention dated 29. 11. 2005, detaining himself, 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.) LEARNED counsel appearing for the petitioner, at the foremost, submitted that there was delay in passing the detention order and accordingly, the same is liable to be quashed. Elaborating the above said contention, the learned counsel for the petitioner pointed out that, according to the respondents, the ground occurrence happened on 16. 10. 2005, whereas the detention order was passed only on 29. 11. 2005. In the absence of information or detail, the time taken till 29. 11. 2005 cannot be accepted and there is no proximity to the alleged occurrence and the passing of the detention order.