NARAYAN RADHAKISHAN BHUSARI Vs. DISTRICT MAGISTRATE BEED

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) By consent, heard both the sides at admission stage for final disposal.

(3.) By this writ petition under Article 226 of the Constitution of India, the petitioner has challenged his detention under Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Person, Video Pirates, Sand Smuggler and Black Marketing of Essential Commodities Act, 1981 (hereinafter referred to as the "MPDA Act").