J.SELVAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WITH the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass.

(2.) HEARD both sides.

(3.) THE petitioner has questioned the same in the Writ Petition on the sole ground that the order was passed without application of mind and the petitioner was arrested on 10.1.2013 and the impugned order was passed on 11.1.2013. Therefore, at the time when the impugned order was passed, the petitioner was not in custody beyond 48 hours.