BAPURAO SHANKAR CHAVAN Vs. M N SINGH

JUDGEMENT

(1.) HEARD counsel for the petitioner and the Additional Advocate General.

(2.) THE petitioner is claimed to be a friend of detenu Shri. Uttam Apparao Davre, who was detained under the provisions of Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug offenders and Dangerous Persons Act, 1981, by order dated 4th August 2000 passed by the Commissioner of Police, Brihan Mumbai. He challenges the order of detention by way of this writ petition.

(3.) APART from that as laid down in the ground mentioned above, and that the only ground pressed before us, it is tried to make out that the so called representation made by the wife of the detenu has not been expeditiously disposed of and therefore the order of detention clamped on the detenu, was liable to be set aside.