VIJAY SUBHASH KORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Rule. Rule made returnable forthwith. Record indicates that, the pleadings in the present Petition are completed and therefore by consent of learned Advocate for the respective parties, Petition is taken up for hearing.

(2.) By the present Petition under Article 226 of the Constitution of India, the Petitioner has impugned Detention Order bearing No. DCB/2/RR/3280(1)/2022 dtd. 5/8/2022 issued by Respondent No.3, under Sec. 3(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 (for short, "M.P.D. Act") directing the preventive detention of the Petitioner for a period of one year.

(3.) Heard Mr. Kadam learned Advocate for Petitioner and Mrs. Mhatre, learned A.P.P. for Respondent-State. Perused record.