VIJAY RAMCHANDRA ANGRE Vs. S M SHANGARI

JUDGEMENT

(1.) THIS petition has been filed challenging the detention order issued by respondent No. 1 detaining the petitioner under the provisions of Maharashtra prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, hereinafter referred to as M. P. D. A. Act.

(2.) THE detention order was passed on 24. 12. 2002 under s. 3 of the M. P. D. A. Act to prevent the petitioner from carrying on dangerous activities. The said order of detention was served on the petitioner on 27. 12. 2002 and he was taken into custody. At the time of his detention the petitioner was served with the order of detention, the grounds of detention and the documents relied on by the detaining authority. Though the order of detention has been challenged on number of grounds this petition can be allowed on the ground taken in ground 9 (1) of the petition. In the said ground it is pointed out that though the in-camera statements of two witnesses have been served along with the documents, there is no mention therein about the same having been verified by the assistant Commissioner of Police.

(3.) THE grounds of detention mention at the end of paragraph (xl) (b) as follows :