SANTOSH UTTAM GAIKWAD Vs. DISTRICT. BEED

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with consent of parties, at admission stage.

(3.) By way of this criminal writ petition, the petitioner is challenging the order of detention dtd. 6/12/2020 passed by respondent no.1 under sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders, Dangerous Persons and Video Pirates Act, 1981 (for short herein after referred to as the MPDA Act). Said order of detention against the petitioner was confirmed by the Advisory Board, Mumbai as well as by the Government of Maharashtra by order dtd. 21/1/2021.