DEVIDAS LALJI ADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner is challenging the detention order No.2022 DC-1/KAVI-04/2022/01 dtd. 7/1/2022 issued by Respondent No.2 the District Magistrate, Hingoli and which is confirmed by the State of Maharashtra.

(2.) Heard Mr. V. R. Dhorde, learned Counsel for the Petitioner and Mr. M. M. Nerlikar, learned APP for the Respondents.

(3.) The detention order was issued under Sec. 3 Sub-Sec. 1 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 (hereinafter referred to as MPDA). The detention order was issued on 7/1/2022 and on the same day the Petitioenr was detained. On that day itself the grounds on which the detntion order was passed were supplied to the Petitioner.