K VIVEKANANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner by name Vivekanandan, is the friend of one mattukkara Sridhar @ Sridhar, who was detained 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" ). , challenges the same in this petition.

(2.) HEARD both sides.

(3.) EVEN at the foremost the learned counsel for the petitioner submitted that there was inordinate delay in considering the representation of the detenu, which vitiates the ultimate order of detention. With reference to the said claim the learned Government Advocate has placed details, which show that as against the representation of the detenue dated 19. 10. 2005, remarks were received on 25. 10. 2005. After receipt of the remarks, the file was submitted on 26. 10. 2005 and the same was dealt with by the Under Secretary and the Deputy Secretary on the same day, i. e. , on 26. 10. 2005 itself; order was passed by the Minister for Prohibition and Excise on 28. 10. 2005, rejection letter was prepared on 07. 11. 2005; the same was sent to the detenu on 08. 11. 20 05 and the rejection letter was served on the detenu only on 10. 11. 20 05. As rightly pointed out, though the concerned Minister has passed an order on 28. 10. 2005, there is no explanation or reason for not forwarding the same to the detenu till 10. 11. 2005. In the absence of any explanation, we hold that the delay between 28. 10. 2005 and 10. 11. 2005 is enormous. On this ground, the impugned detention order is vitiated and the same is quashed; accordingly, this petition is allowed. The order of detention impugned in the petition is set aside and the detenu is directed to be set at liberty forthwith from the custody unless he is required in connection with any other case.