MARY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) )

(2.) THESE Habeas Corpus Petitions have been filed challenging the detention orders dated 30.01.2007, whereby the detainees were detained, branding them as 'Goonda', as contemplated under Section 2(f) of the Act 14/1982. Since the detainees are similarly placed, the Habeas Corpus Petitions shall stand disposed of by this common order.

(3.) TAKING us through the grounds of detention and relevant file, the learned Addl. Public Prosecutor has submitted that the detainees were remanded only in connection with ground case Cr.No.52/2007. Placing before us the rejection letter dated 07.03.2007, the learned Addl. Public Prosecutor submitted that only the representation dated 19.02.2007 was received by the Government and the representation dated 25.01.2007 was not at all received and hence there was no question of consideration of that representation.