ASHFAQ SHAH JURAWAR SHAH Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule was issued in this petition on 09.07.2020 and the pleadings are completed.

(3.) The challenge in this petition is to the impugned detention order dated 28.06.2021 issued by respondent No.1 under the provisions 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 (said Act).