CHINNAVATHU ALIAS RAVINDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who was detained as 'goonda' 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 proceedings dated 29. 9. 2005, challenges the same in this petition.

(2.) HEARD Mr. Sampathkumar, the learned counsel for the petitioner and mr. Abudukumar Rajarathinam, learned Government Advocate for the respondents.

(3.) AT the foremost, the learned counsel for the petitioner submitted that there was delay in consideration of the representation of the petitioner dated 26. 10. 2005. The particulars furnished by the learned Government Advocate, show that the representation of the petitioner was received by the Government on 28. 10. 2005. 29. 10. 2005 and 30. 10. 2 005 were holidays. Remarks were called for on 31. 10. 2005. 1. 11. 2005 was a holiday. Remarks were received on 3. 11. 2005. 4. 11. 2005 to 6. 11. 2005 were also holidays. Thereafter, the file was submitted on 7. 1 1. 2005, dealt with by the Under Secretary and Secretary on 7. 11. 2005 and finally the file was dealt with by the Minister for Prohibition and Excise on 8. 11. 2005. Rejection letter was prepared on 9. 11. 2005 and the same was sent to the detenu on the same day i. e. on 9. 11. 2005. The rejection letter was served on the detenu on 10. 11. 2005.