S SHAKILA BEGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner, who is the wife of one R. Sadhik Sheriff, who was detained 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), by the impugned detention order dated 11. 07. 2006, challenge the same in this Petition.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) AT the foremost learned counsel for the petitioner submitted that though a representation was made by the petitioner on 21. 07. 2006 to the detaining authority, viz. , Commissioner of Police, Salem City, he has not disposed of the said representation till this date. According to the counsel, failure to consider the said representation by the detaining authority, vitiates the impugned detention order passed by him.