KAJAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing at admission stage with the consent of learned counsel for the parties.

(2.) The challenge in this Writ Petition, under Article 226 of the Constitution of India, is to an order of detention dtd. 22/5/2023, passed by District Magistrate, Jalgaon (respondent No.2) under 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 (M.P.D.A. Act for short). The order of detention has been confirmed by the State of Maharashtra in Department of Home. The period of detention is 12 months. The order of detention has been passed as the activities of the petitioner, as a dangerous person, were found to be prejudicial to the maintenance of public order.

(3.) The order of detention records as under :