TANAJI KESHAVRAO BHOITE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard, by consent.

(2.) Petitioner herein is an elected director of Respondent No.5-Bank. He is under detention since 10.1.2011 in furtherance of the order passed by the Collector, Jalgaon under Maharashtra Prevention of Dangerous Activities and Slumlords and Bootleggers Drug Offenders and Dangerous Persons Act 1981 ("MPDA Act" for short). While under detention, the petitioner received agenda of elections for the Chairman and Vice Chairman of Respondent No.5-Bank, scheduled to be held on 5.10.2011.

(3.) According to the petitioner:-