NEELA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The order of detention on the allegation that the detenu is a Goonda is in question.

(3.) Such detention order was passed, on 21.11.2006. Even though several contentions have been raised by the learned counsel for the petitioner, we are concentrating on the question relating to delay in consideration, of the representation and communicating the result thereof.