SHARAFAT ALI BARKAT ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable forthwith with consent and at the request of learned counsel for the parties. This is a matter where the order of preventive detention has been challenged and therefore the matter of this nature deserves priority.

(3.) The challenge, in this case, is to the detention order dated 25.05.2020 passed by District Magistrate, Akola-respondent no. 2 herein invoking provisions of Sec. 3(1) of 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.