Madras High Court
Sathiah vs The District Collector And District ... on 8 April, 2002
Author: D. Murugesan
Bench: D. Murugesan
ORDER D. Murugesan, J.
1. Petitioner is the father of the detenu by name Sureshkumar alias Suresh, who was detained as a "Goonda" as contemplated under Tamilnadu Act 14/82 by the order of the first respondent dated 12/9/2001.
2.The order of detention is challenged solely on the ground that the pre detention representation dated 7/9/2001 which was received by the first respondent on 10/9/2001 was not considered.
3. The learned Additional Public Prosecutor by producing the files has submitted that the pre detention representation made by the father of the detenu dated 7/9/2001 was received by the first respondent on 10/9/2001, and the detaining Authority has considered the same before passing the order of detention dated 12/9/2001.
4. We have considered the rival submissions made by the learned counsel for the petitioner as well as the respondents.
5. It is not in dispute that the father of the detenu viz., the petitioner herein, has made a pre detention representation on 7/9/2001 which was received by the first respondent/detaining Authority on 10/9/2001. From the perusal of the file produced before us, it is seen that the detaining Authority while considering the said pre detention representation has made the following endorsement on the said pre detention representation itself.
" Considered before passing the orders"
6. It is also not in dispute that the decision of the detaining Authority after considering the said pre detention representation was not communicated to the detenu or the petitioner herein. The endorsement made by the detaining Authority on the pre detention representation of the petitioner dated 7/9/2001 shows that it was passed only without application of mind to the grievances expressed in the said representation. The mere endorsement viz., "considered before passing the orders" in our view, is not a proper application of mind to the pre detention representation made by the petitioner. The said endorsement is by itself speaks for non application of mind on the part of the detaining Authority. A Division Bench of this Court in the decision reported in T.M. SYED ALI AND ANOTHER VS STATE OF TAMILNADU while considering the similar question held that statements made in the pre detention representation are crucial and the same are to be taken into consideration for deciding as to whether the detaining authority has to pass or not to pass the order of detention. On the above background the Division Bench held that non furnishing those materials to the detenu or the petitioner will impair the right of the petitioner to make proper and effective representation guaranteed under Article 22(5) of the Constitution of India. Holding so, the Division Bench set aside the order of detention.
7. On the facts of the present case, we have to necessarily hold that the pre detention representation was considered by the detaining authority in a machanical manner without any proper application of mind to the grievances expressed in the representation. Further the said decision of the detaining authority was not communicated to the petitioner or the detenu, who has every right to make effective representation against the orders of detention. In that view of the matter, the petitioner and the detenu were deprived of their valuable right to make further representation against the order of detention. Accordingly the petitioner should succeed.
8. In the result, the Habeas Corpus Petition is allowed and the impugned order of detention dated 12/9/2001 passed by the first respondent is hereby set aside. The detenu shall be set at liberty forthwith, unless he is required in connection with some other case.