(1.) Heard Mr. Kushal Mor with Mr. Pulkit Bandodkar, learned counsel for the petitioner, and Mr. Anil Singh, learned Additional Solicitor General of India with Mr. Chodankar, learned Standing Counsel for the Central Government for respondent Nos. 1 to 3.
(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.
(3.) This is a pre-execution challenge to the detention order bearing No. F-No.U-11011/18/2021 (PITNDPS) dtd. 21/9/2021 issued by the respondents under the provisions of the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 ( the said Act) seeking to preventively detain the petitioner herein.