JUMMA @ MUNNA BURHAN HIRIWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the learned Counsel appearing for the parties.

(2.) By this Petition, under Article 226 of the Constitution of India, the Petitioner seeks to quash and set aside the impugned order dtd. 20/2/2023 passed by the District Magistrate, Buldhana (Respondent No.2) 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 (hereinafter referred to as 'MPDA'); the Petitioner further lays challenge to order dtd. 19/4/2023 passed by the Respondent No.1 -Secretary, Home Department (Special) under sub-sec. 1 of Sec. 12 of the MPDA, confirming the order dtd. 20/2/2023 passed by the District Magistrate, Buldhana, detaining the Petitioner for a period of twelve months.

(3.) Two main grounds raised in challenge to these orders in the Petition are :