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Judgment
5 paragraphs · 309 wordsP. Sathasivam, J.—The petitioner herein challenges the impugned order of detention, dated 08.08.2005, detaining him as ''Goonda'' as contemplated under 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).
Heard learned Counsel for the petitioner as well as learned Government Advocate for the respondents.
At the foremost, learned Counsel for the petitioner submitted that there was inordinate delay in disposal of the representation of the detenu. The particulars furnished by the learned Government Advocate show that the representation of the detenu was received by the Government on 12.09.2005. Subsequently, remarks were called for on 15 -9-2 005 and the same were received on 26.9.2005 and the File was dealt with by the Under Secretary and the Deputy Secretary on 27-9-2005. The Minister for Prohibition and Excise passed orders on 28-9-2005. However, the rejection letter was prepared only on 05.10.2005. The said letter was sent to the Central Prison for service on 6.10.2005 and served to the detenu on 08.10.2005.
As rightly pointed out by the learned Counsel for the petitioner, though the competent authority, viz., Minister for Prohibition and Excise, passed orders on 28.9.2005, there is no reason for taking time till 05.10.2005 for preparation of the rejection letter. In the absence of proper explanation, even if we exclude the intervening holidays, we are of the view that the delay is on the higher side, which caused prejudice to the detenu in considering his representation effectively. On this ground, the impugned order of detention is quashed.
Accordingly, the Habeas Corpus Petition is allowed and the impugned order of detention is quashed. The detenu is directed to be set at liberty forthwith from the custody unless he is required in some other case or cause.