RUKMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER , who is the wife of the detenu Kavidasan, has filed this petition, challenging the order of detention passed by the first Respondent on 5.12.1997 under Tamil Nadu Act 14 of 1982 branding him as a goonda with a view to preventing him from indulging in an activity prejudicial to the maintenance of public order, prays to set the detenu at liberty.

(2.) THE counsel for the Petitioner submits that the only ground of challenge is that the representation dated 6.1.1998, which was received on 8.1.1998, was decided only on 19.2.1998 and served on the Petitioner on 25.2.1998.

(3.) IN the result, the Habeas Corpus Petition is allowed. The impugned order of detention is quashed and the detenu is directed to be set at liberty forthwith, unless he is required in any other case.