Throwpathy vs ) The Secretary To Government on 18 August, 2014

[Cites 27, Cited by 0]

Madras High Court

Throwpathy vs ) The Secretary To Government on 18 August, 2014

The petitioner, who is the wife of the detenu/Thiru Murugan @ Dapa Dapa Murugan, branded as a 'Goonda' in Detention Order M.H.S.Confdl No.29/2014 dated 20.05.2014, by the 2nd respondent/District Collector and District Magistrate, Tirunelveli District, has sought for the present Writ of Habeas Corpus.

2.The Detenu has come to the adverse notice of the police in two cases. The first case has been registered in Thisayanvilai Police Station Crime No.171/2009, under Section 379 IPC and Sections 4(1) and 4(2)(A) of Mines and Minerals (Development and Regulation) Act, 1957 and the second case has been registered in Thisayanvilai Police Station Crime No.101/2014, under Sections 294(b), 379, 353, 307 IPC read with, Section 21(b)(5) of Mines and Minerals (Development and Regulation) Act. In the first adverse case, the detenu had paid penalty and the second adverse case is pending trial. Ground case has been registered on the file of Thisayanvilai Police Station Crime No.136/2014, under Sections 341, 294(b), 307 IPC, in which, the detenu has been remanded. On being satisfied that the Detenu is indulging in activities, which are prejudicial to the maintenance of public order, the Detaining Authority, has clamped the Detention Order, on the Detenu. At paragraph 5 of the Grounds of Detention, the Detaining Authority has concluded as follows:-

?On perusal of the records, I am satisfied that Thiru Murugan @ Dapa Dapa Murugan, is habitually committing grave crimes and also acting in a manner prejudicial to the maintenance of public order and as such he is a ''Goonda'' as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982. By committing the above described grave crime in a public and busy locality, in a business area, in day time he has created an alarm and a feeling of insecurity in the minds of the public in that area and thereby acted in a manner prejudicial to the maintenance of public order.?

3. Challenging the Impugned Order, though the learned counsel for the petitioner inter alia has raised many contentions, We do not propose to go into all the grounds of challenge, since in our considered view, the point urged by the learned counsel for the petitioner that there was a delay in consideration of the representation merits acceptance.

4. On a perusal of the Proforma produced by the learned Additional Public Prosecutor, we find that the representation dated 27.05.2014 was received by the Government on 30.05.2014 and remarks were called for, from the Detaining Authority on 02.06.2014 and the remarks were received on 21.07.2014. In between 02.06.2014 and 21.07.2014, there were 34 clear working days and 14 Government Holidays. Under Secretary has dealt with the file on 21.07.2014 and the Deputy Secretary has dealt with the file on 22.07.2014. Minister has dealt with the file on 24.07.2014. Rejection letter was prepared on 24.07.2014 and the same was served to the detenu on 28.07.2014. Thus, there is a delay of 34 days, in receiving the remarks, which has not been properly explained. At this juncture, this Court deems it fit to consider few decisions on the aspect of delay.

5. In Niranjansingh Vs. State of Madhyapradesh reported in 1972(2) SCC 542, the Apex Court while emphasising the need for explaining the delay held that:

"Where there has been an inordinate delay, it is incumbent on the state to explain it and satisfy the Court that there was justification for that delay. Since the State has not filed any counter affidavit explaining why the representation of the detenu has not been expeditiously disposed of nor has it chosen to set out the various steps taken to comply with the provisions must be held to be illegal"

6. In Rashid sk. Vs. State of West Bengal reported in 1973 (3) SCC 476, the Hon'ble Supreme Court considered similar issue and held that any unexplained delay in disposal of the representation would be breach of constitutional imperative and it would render the continued detention impermissible and illegal and accordingly the Hon'ble Supreme Court has held as follows:

?The ultimate objective of this provision can only be the most speedy consideration of his representation by the authorities concerned, for, without its expeditious consideration with a sense of urgency the basic purpose of affording earliest opportunity of making the representation is likely to be defeated. This right to represent and to have the representation considered at the earliest flows from the constitutional guarantee of the right to personal liberty ? the right which is highly cherished in our Republic and its protection against arbitrary and unlawful invasion.?

7. In Icchu Devi Choraria Vs. Union of India reported in 1980 (4) SCC 531, the Apex Court has held as follows:

"There is a constitutional obligation under Article 22 (5) to consider the representation of the detenu as early as possible and if there is unreasonable and unexplained delay in considering such representation, it would have the effect of invalidating the detention of the detenu".

8. In the decisions in Tara Chand Vs. State of Rajasthan, reported in 1980 (2) SCC 321 and in Raghavendra Singh Vs. Superintendent, District Jail, reported in 1986 (1) SCC 650, the Hon'ble Apex Court held that any inordinate and unexplained delay on the part of the Government in considering the representation renders the detention illegal.

9. In Aslam Ahmed Zahire Ahmed Shaik v. union of India and others reported in 1989 SCC (Crl) 554 the Hon'ble Supreme Court has held as follows:-

"The supine indifference, slackness and callous attitude on the part of the Jail Superintendent who had unreasonably delayed in transmitting the representation as an intermediary, had ultimately caused undue delay in the disposal of the appellant's representation by the government which received the representation 11 days after it was handed over to the jail Superintendent by the detenu. This avoidable and unexplained delay has resulted in rendering the continued detention of the appellant illegal and constitutionally impermissible.

....................

When it is emphasised and re-emphasised by a series of decisions of the Supreme Court that a representation should be considered with reasonable expedition, it is imperative on the part of every authority, whether in merely transmitting or dealing with it, to discharge that obligation with all reasonable promptness and diligence without giving room for any complaint of remissness, indifference or avoidable delay because the delay, caused by slackness on the part of any authority, will ultimately result in the delay of the disposal of the representation which in turn may invalidate the order of detention as having infringed the mandate of Article 22(5).

10. In K.M.Abdulla Kunhi v. Union of India, (1991) 1 SCC 476, it has been held as follows:-

?.... it is settled law that there should not be supine indifference, slackness or callous attitude in considering the representation. Any unexplained delay in the disposal of the representation would be breach of the constitutional imperative and it would render the continued detention impermissible and illegal.?

11. In Ram Sukrya Mhatre v. R.D.Tyagi, 1992 Supp (3) SCC 65, the Hon'ble Supreme Court held thus;-

"The right to representation under Article 22(5) of the Constitution of India includes right to expeditious disposal by the State Government. Expedition is the rule and delay defeats mandate of Article 22(5) of the Constitution of India.

12. In Rajammal Vs. State of Tamil Nadu, reported in 1999(1)SCC 417, the Apex Court has held that the representation was received by the Secretary to the Government on 05.02.1998, the Government which received the remarks from different authorities submitted the relevant files before the under Secretary for processing it on the next day. Thereafter, the files were submitted to the Minister, who received it on tour. Finding that there was no valid explanation for the delay from 09.02.1998 to 14.02.1998, the Apex Court held that the delay has vitiated the detention.

13. In the decision in Solomon Castro v. State of Kerala reported in 2000 (9) SCC 561, the delay between 09.04.1999 and 28.04.1999 having not been explained on justifiable grounds in disposing the representation, hence on that ground, the order of detention was quashed.

14. In the decision in Sherene v. The Commissioner of Police reported in 2000 (1) CTC 8, this Court accepted the ground of unexplained delay in considering the representation between 04.08.1998 and 25.09.1998 to set aside the order of detention.

15. Again in District Collector Vs.S.K.Hasmath Beevi reported in 2001 (5) SCC 401, the Supreme Court has held as follows:

"Article 22(5) gives the detenu the right to make a representation against an order of detention and such right must be afforded as expeditiously as possible. In other words, the detenu must be afforded the earliest opportunity of making a representation against the order of detention. Article 22(5) in itself does not say to whom a representation could be made or who will consider the representation, but because of the language of Article 22(5) and because of the fact that an order of detention affects the liberty of a citizen, without laying down any hard and fast rule as to the measure of time taken by the appropriate authority for considering a representation, it should be considered and disposed of by the Government as soon as it is received."

16. As per the decision in D.Karuppiah v. The Commissioner of Police, Greater Chennai, reported in 2004 (1) CTC 208, this Court accepted the ground of unexplained delay in considering the representation between 17.04.2002 and 04.05.2002 and the order of detention was set aside.

17. After extracting the ratio decided in Jayanarayan Sukul Vs. State of West Bengal, reported in 1970 (1)SCC 219 Mahesh Kumar Chauhan alias Banti Vs. Union of India reported in 1990(3) SCC 148 and Rama Dhondu Borade Vs. V.K.Saraf, Commissioner of Police reported in 1989 (3) SCC 173, a Division Bench of this Court in Ramamurthy Vs., the State of Tamil Nadu, represented by its Secretary to Government, Prohibition and Excise Department, Fort St., George, Chennai - 600 009 and another reported in 2006(4) CTC 181 in paragraph 4 of the decision has held as follows:

"4.In the matter of preventive detention, while dealing with Article 22(5) of the Constitution of India, the Supreme Court has laid down an ordained principle, particularly in matters where the detenu has an independent constitutional right to make his representation to the authority concerned, to whom the detenu forwards his representation to consider the same within a reasonable time limit, it is the object of Article 22(5) of the Constitution of India that the representation of a detenu whose liberty is in peril and depraved should be considered and disposed of as expeditiously as possible. Otherwise, his continued detention will render itself impermissible and invalid as being violative of the constitutional obligation enshrined in Article 22(5) of the Constitution of India and if any delay occurs in the disposal of a representation, such delay should be explained by the appropriate authority to the satisfaction of the Court."

18. In Sumaiya Vs. The Secretary to Government, Prohibition and Excise Department, Government of Tamilnadu, Fort St. George, Chennai-9 and another 2007(2) MWN (Cr.) 145 (DB), this Court held that an unexplained delay of three days in the disposal of the representation, made on behalf of the detenu, would be sufficient to set aside the detention order.

19. In G.Kalaiselvi Vs. The State of Tamil Nadu (2007(5) CTC 657), a Full Bench of this Court has held that it is well recognised that the authorities concerned are duty bound to afford to the detenu an opportunity of making a representation and such right of the detenu, obviously, encompasses the corresponding duty that the representation must receive careful and expeditious attention and should be disposed of without any unnecessary delay, and the result of such representation should also be communicated without any such delay.

20. In Fathima Sudha @ Esaki Sudha v. District Collector & District Magistrate, Tirunelveli District, reported in 2008 (1) Madras Weekly Notes (Crl) 493 (DB), the delay of seven days between 14.01.2008 and 22.01.2008 in communicating the rejection of representation was held as a vitiating factor to sustain the order of detention.

21. In Rekha Vs. State of Tamilnadu (2011(5) SCC 244), it has been held that the personal liberty of a person is protected, under Article 21 of the Constitution of India. As it is so sacrosanct and so high in the scale of constitutional values, there is an obligation on the part of the Detaining Authority to show that, while passing the impugned order of detention, the procedures established by law have been meticulously followed. The procedural safe guards are required to be zealously watched and enforced by the Courts of law and their rigour cannot be allowed to be diluted on the basis of the nature of the alleged activities of the detenu.

22. In Ummu Sabeena Vs. State of Kerala, 2011 STPL (Web) 999 SC, the Supreme Court has held that the history of personal liberty, as is well known, is a history of insistence on procedural safeguards. The expression 'as soon as may be', in Article 22(5) of the Constitution of India, clearly shows the concern of the makers of the Constitution that the representation, made on behalf of the detenu, should be considered and disposed of with a sense of urgency and without any avoidable delay.

23. In the decision in Chellaswamy v. The District Collector and District Magistrate) reported in 2011 (2) Madras Weekly Notes (Crl) 77 (DB), out of the total delay of twelve days, five days were public holidays and remaining seven days being unexplained was held as a vitiating factor to sustain the order of detention.

24. The reason for immediate consideration of the representation is too obvious to be stressed - the personal liberty of a person is at stake and any delay would not only be an indifferent act on the part of the Authorities, but would also be unconstitutional, violating the right enshrined under Article 22(5) of the Constitution of India of a Detenu to have his representation considered with reasonable expedition. The unexplained delay in sending the remarks, in our considered view, would have the effect of vitiating the Detention Order. For reasons stated supra, the Detention Order is liable to be quashed.

25. In the result, the Habeas Corpus Petition is allowed and the impugned order of the 2nd respondent/District Collector and District Magistrate, Tirunelveli District, in M.H.S.Confdl No.29/2014 dated 20.05.2014, is set aside. The Detenu, Thiru Murugan @ Dapa Dapa Murugan, is ordered to be set at liberty, unless his presence is required in connection with any other case.

1) The Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600 009.

2) The District Collector and District Magistrate, Tirunelveli District, Tirunelveli.

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Madras High Court