P. Venkatarama Reddi and A.K. Mathur, JJ. - (1.) Leave granted.
(2.) In this appeal the legality of the detention order dated 18.3.2004 issued by the District Magistrate and District Collector, Perambalur District, Tamil Nadu under the provisions of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drugs Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1982 (Tamil Nadu Act 14 of 1982) has been challenged. The High Court dismissed the writ petition having found no legal infirmity in the detention order.
(3.) Learned Counsel for the Appellant has drawn our attention to the following statements in the detention order : Thiru Elasu alias Elavarasan was arrested on 29.2.2004. He gave a voluntary confession about the commission of the offence committed by him. On his confession, the weapons and the car, which were used for the crime were seized under a cover of mahazar. The reason for the arrest was informed to Thiru Elasu alias Elavarasan and all matters relating to his arrest were also informed to his relative. ;