DINESH ALIAS DEENAALIASDINAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, namely, Dinesh @ Deena @ Dinakaran, who was detained as "Goonda" under sub-section (1) of section 3 of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982) by the impugned proceedings dated 21.02.2006, challenges the same in this habeas corpus petition.

(2.) EVEN at the outset, learned counsel appearing for the petitioner has submitted that there was undue delay in disposal of the representation of the detenu, which vitiates the ultimate detention order passed by the second respondent.