JAGGU SARDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard with the consent of learned Counsel for the parties.

(2.) Commissioner of Police, Thane in exercise of the powers conferred under Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 (Maharashtra Act No. LV of 1981) (hereinafter referred to as "M.P.D.A. Act") read with Government Order, Home Department (Special) No. MPDA-0619/CR-121/SPL-3 (B) dated 28th June, 2019 has ordered the detention of Jaggu Sardar @ Jagdish Tirathsing Labana @ Punjabi, resident of Barrack No. 356, Room No. 7, Sonargalli, Shiru Chowk, Ulhasnagar No.2, Dist. Thane (hereinafter referred to as "detenu") vide order No.TC/PD/CO/MPDA/09/2019 dated 14th October, 2019.

(3.) Pursuant to this order, the State Government vide order dated 21st November, 2019 approved the detention and directed the detenu to be detained for a period of twelve (12) months on the basis of report submitted by the Advisory Board constituted under M.P.D.A. Act. Both the orders are impugned in the present Petition.