LAWS(MAD)-2011-12-367

BANU Vs. SECRETARY TO GOVERNMENT, HOME, PROHIBITION AND EXCISE DEPARTMENT, SECRETARIAT, CHENNAI, DISTRICT MAGISTRATE AND DISTRICT COLLECTOR, VIRUDHUNAGAR DISTRICT AND SUPERINTENDENT OF PRISON, MADURAI CENTRAL PRISON, MADURAI

Decided On December 08, 2011
BANU Appellant
V/S
Secretary To Government, Home, Prohibition And Excise Department, Secretariat, Chennai, District Magistrate And District Collector, Virudhunagar District And Superintendent Of Prison, Madurai Central Prison, Madurai Respondents

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed to call for the records relating to the order of the second respondent, dated 08.07.2011, made in Cr.M.P. No. 15/2011, and quash the same, and to produce the detenu, namely, Viji @ Vijayan, son of Rajendran, aged about 29 years, confined in the Central Prison, Madurai, before this Court and to set him at liberty. The petitioner has stated that the second respondent had passed the impugned detention order, dated 08.07.2011, under subsection (1) of the Section 3 of 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. (Tamil Nadu Act 14 of 1982), read with the order issued by the State Government, in G.O.(D) No. 92, Home, Prohibition & Excise (XVI) Department, dated 18.04.2011, under sub-section (2) of Section 3 of the said Act, directing the detention of Viji @ Vijayan, in the Central Prison, Madurai, terming him as a 'Goonda'.

(2.) Even though various grounds had been raised by the petitioner, in the present Habeas Corpus petition, while challenging the detention order passed by the second respondent, the learned counsel appearing on behalf of the petitioner had submitted that the detention order passed by the second respondent, on 08.07.2011, is liable to be set aside, merely on the ground of delay in the disposal of the representation, dated 15.07.2011, made on behalf of the detenu.

(3.) It has been pointed out that the Deputy Secretary had dealt with the representation, made on behalf of the detenu, on 01.08.2011 and the Minister for Electricity and Prohibition and Excise had dealt with the representation, on 20.08.2011, after a delay of 19 days, out of which five days were Government Holidays. As such, there has been an actual delay of 14 days in dealing with the representation made on behalf of the detenu.