MANIKANDAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, by name Manikandan, challenges the impugned order of detention dated 17. 10. 2005, detaining him as "goonda" under Section 3 (1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum grabbers Act, 1982 (in short "tamil Nadu Act 14 of 1982" ).

(2.) HEARD both sides.

(3.) LEARNED counsel appearing for the petitioner, at the foremost, submitted that in the absence of specific request in the representation dated 28. 10. 2005, the Advisory Board ought not to have forwarded the same to the government. Hence, the said representation cannot be treated as a first representation and the actual representation is dated 16. 11. 2005, which, according to the learned counsel, was not considered and disposed of within a reasonable time.