SHARMIN HUSSAINALI BADAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable made returnable forthwith. By consent of the parties the petition is taken up for final hearing.

(3.) Through this petition preferred under Article 226 of the Constitution of India, the petitioner who describes herself as mother of the detenu - Zainul Abbas Shabbir Rajan has impugned the detention order dated 10th October, 2019 passed by Respondent no.2 - Shri Ravindra Sengaonkar, Commissioner of Police, Railways, Mumbai, detaining the detenu under sub-section (2) of 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 (hereinafter referred as "MPDA Act"). The detention order of (Exhibit-A), Committal order (Exhibit-B) and grounds of detention order (Exhibit-C) along with documents and statements were served on the detenu on 10/10/2019. True copies of the aforesaid documents are annexed to this writ petition. The validity of the impugned order has been challenged on various grounds raised in the petition but only ground pressed into service by learned counsel for the detenu during the course of argument is inordinate and in-excusable delay while issuing the order of detention.