SHEIKH YETAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A.K. Bhangde, learned counsel for the petitioner, and Mr. T.A. Mirza learned A.P.P. for the respondents.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of learned counsel for the parties.

(3.) The challenge in this petition is to the detention order dtd. 12/07/2021 and its confirmation on 12/08/2021 preventively detaining the petitioner 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 ("the said Act").