SAGAR RAMDAS YELMAME Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally with the consent of the learned counsel appearing for the parties.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner challenges an order dtd. 10/10/2019 issued under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Ofenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black Marketing of Essential Commodities Act, 1981 ('M.P.D.A. Act' for short).

(3.) The order of detention dtd. 10/10/2019 came to be passed and served upon the Petitioner. The same was issued by the Respondent No.1-the Commissioner of Police, Nashik City viz. the detaining authority.