DEVATHAL Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT, PROHIBITION AND EXCISE DEPARTMENT AND THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) The mother of the detenu challenges the order of detention dated 21.04.2008, detaining her son as 'Goonda' as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Slum Grabbers and Video Pirates Act, 1982.

(2.) Learned Counsel for the petitioner submits that a representation, dated 25.07.2008, sent by the detenu to the Government is not yet disposed of, therefore, the order of detention is vitiated.

(3.) Learned Additional Public Prosecutor for the respondents submits that no such representation has been received by the Government.