P MURGEVAL Vs. DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner challenges the detention order dated 06. 09. 2005, detaining his brother by name Savadiyan @ Govindaraj as "bootlegger" as contemplated under the Tamil Nadu Prevention of Dangerous Activities of bootlegger's, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982 ).

(2.) AT the foremost, learned counsel for the petitioner submitted that there is inordinate delay in disposal of the representation of the detenu dated 17. 09. 2005.

(3.) THE particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 20. 09. 2005, remarks were called for on 21. 09. 2005 and the remarks were received from the Sponsoring Authority on 29. 09. 2005. Thereafter, File was dealt with by the Under Secretary and Deputy Secretary on 30. 09. 2005. Finally, the Minister for Prohibition and Excise passed orders on 03. 10. 2005. However, the rejection letter was prepared only on 10. 10. 2005 and sent to the central Prison for service on the very same date and served on the detenu on 11. 10. 2005.