AVINASH @ BALU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. At the request of both the sides, the matter is heard finally at the stage of admission.

(3.) The petitioner is challenging the order of his detention passed under Sec. 3(2) of the 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 MPDA Act) dtd. 7/6/2022.