- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appellant herein is a friend of the detenu by name aliamoorthy who is detained under the provisions of 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 (Tamil Nadu Act 14 of 1982).;