BISMILAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the respective parties at length.

(2.) Rule. Rule made returnable forthwith. Heard finally.

(3.) By these petitions, the petitioners have prayed for quashing and setting aside the orders of detention passed by the respondent-authorities in respective petitions. The orders impugned are passed under sub-sec. (2) of Sec. 3 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 (Amendment of 2015) (Mah. LV of 1981) (hereinafter referred to as the 'MPDA Act ').