BADAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petition challenges the order of detention dtd. 26/04/2023 passed by the District Magistrate, Wardha - respondent No.2 under subsections (1) and (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 (hereafter referred to as "MPDA Act" for short). The petitioner further lays challenge to the order dtd. 20/06/2023 passed by respondent No.1 under Sec. under Sec. 3 of the MPDA Act confirming the order dtd. 26/04/2023 of respondent No.2.

(3.) The background facts leading to this petition can be summarized as under :