RAJABHAU RAMDAS ADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard litigating sides finally with their consent.

(3.) The petitioner is challenging order dtd. 26/10/2023, passed by respondent no. 2 - District Magistrate, detaining him under Sec. 3 (1) 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 (hereinafter referred to as the 'Act' for the sake of brevity and convenience). The petitioner has been held to be bootlegger and his activities are held to be detrimental to the public order.