PRADEEP NILKANTH PATURKAR Vs. S RAMAMURTHI

JUDGEMENT

(1.) Special leave granted.

(2.) This appeal is preferred by the appellant, Pradeep Nilkanth Paturkar, who is the brother of the detenu, Raju Nilkanth Paturkar, alias Paturkar assailing the correctness of the judgment of the High Court of Bombay rendered in Criminal Writ Petition No. 1093 of 1991 dismissing the writ petition filed by the appellant challenging the validity and legality of the order of detention passed against his brother, the detenu herein.

(3.) The first respondent, viz, the Commissioner of Police, Greater Bombay in exercise of powers conferred by sub-section (1) of Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, 1981 (hereinafter referred to as 'the Act') read with Govt. Order Home Department (Special) No. DDS /1391/ l / SPL-3 (B) dated 26th July 1981 passed the impugned order of detention and directed the detenu to be detained in the Nasik Road Central Prison, Nasik.