MUNIAMMAL Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) THE petitioner herein, who is the wife of the detenu by name Mani @ kuruttu Mani @ Suruttal Mani, challenges the impugned order of detention, dated 05. 11. 2005, detaining her husband as 'bootlegger' 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 ).

(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 delay in disposal of the representation of the detenu. The particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 16. 11. 2005. Subsequently, remarks were called for on 17. 11. 2005 and the same were received on 28. 11. 2005. The File was dealt with by the Under Secretary and Deputy Secretary on 29. 11. 2005. Finally, the Minister for Prohibition and Excise passed orders on 30. 11. 2005. However, the rejection letter was prepared only on 07. 12. 2005. The said letter was sent to the Central Prison for service on 09. 12. 2005 and served to the detenu on 12. 12. 2005.