- (1.)Heard the learned counsel for the parties.
(2.)Leave granted.
(3.)The appellant has challenged the impugned order dated 19th December, 2001 passed by the High Court of judicature at Madras in HCP No. 1073 of 2001. By the impugned order, the High Court dismissed the writ petition filed by the appellant challenging the detention order dated 30th April, 2001 passed under section 3 (1) (i) of the Conservation of Foreign Exchange and Prevention of smuggling Activities Act, 1974 (hereinafter referred to as "the Act").