MUJIB Vs. DISTRICT MAGISTRATE AURANGABAD

JUDGEMENT

(1.) Heard.

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

(3.) By invoking powers of this Court under Article 226 of the Constitution of India, the petitioner is impugning the order of preventive detention passed by the respondent No. 1-District Magistrate, and approved by the respondent No. 2-State, dtd. 2/6/2022 under Sec. 3(2) 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 (herein after MPDA Act). The order along with grounds was served to the petitioner on 4/6/2022. The respondent No. 2-State granted initial approval to it on 9/6/2022. The petitioner submitted his representation on 14/6/2022. Advisory board heard him on 7/7/2022 and the respondent No. 2-State confirmed the order of detention for a period of 12 months by its order dtd. 21/7/2022.