SHASHIKANT A ALAVANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this writ petition, under Article 226 of the Constitution of India, the petitioner, father of Shri Anil @ Sanjay Shashikant Alavane (hereinafter referred to as the Detenu), has challenged the order dated 2nd May 2000 passed by Shri R. S. Mendonca, Commissioner of Police, Brihan Mumbai in exercise of powers under section 3 (1) of the M. P. D. A. Act, 1981.

(2.) THE impugned order of detention was passed against the detenu on the ground that he was a dangerous person and it was necessary to detain him with a view to prevent him from acting in any manner prejudicial to the maintenance of public order under the said Act.

(3.) IT is not necessary for us to advert to the grounds of detention in extenso since the only question argued before us is that the impugned order of detention is vitiated because of the delay in considering the representation made to the State Government. This contention is articulated in ground No. A of the writ petition.