(1.) The petition challenges the order passed by respondent No. 2 thereby detaining the petitioner under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords. Bootleggers, Drug Offenders, Dangerous Person and Video Pirates Act, 1981 (Amendment of 2009) (hereinafter referred to "the said Act"). The petitioner has been detained under sub-section 2 of Section 3 of the said Act for a period of one year. Heard Shri Patwardhan, learned Counsel for the petitioner and Smt. Dangre, learned Public Prosecutor for the respondents.
(2.) Shri Patwardhan, learned Counsel for the petitioner submitted that the impugned detention order is liable to be vitiated on the following grounds:
(3.) Smt. Dangre, learned Public Prosecutor, on the contrary, relied on the judgments of the Apex Court in the following cases: