KHURSHID LIYAKAT KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally.

(2.) By this writ petition the petitioner who is sister of one Illiyas Gulab Shaikh has challenged order dated 22.06.2020 passed by the respondent No.2. i.e. Commissioner of Police, Nashik City 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 ("MPDA Act"), whereby the said Illiyas Gulab Shaikh (hereinafter referred to as "the detenue") has been detained. The detention order and the grounds of detention along with documents were served upon the detenue. It is the case of the detenue that he had preferred a representation on 02.09.2020 addressed to the State Government through the Superintendent of Nashik Road, Central Prison. The said representation of the detenue stood rejected on 18.09.2020 and it was communicated to the detenue on 21.09.2020.

(3.) In the present writ petition, various grounds of challenge have been raised against the said detention order dated 22.06.2020. But the learned counsel appearing for the petitioner while challenging the impugned detention order has placed specifc reliance upon one particular ground, which pertains to delay in consideration and disposal of representation made by the detenue.