MUKESH DADDUJI RAJPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) By this petition, the petitioner has challenged the order dtd. 12/8/2023 passed by respondent No.2 and dtd. 21/9/2023 passed by respondent No.1 detaining him under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981.

(3.) The petitioner came to be detained vide order dtd. 12/8/2023 passed by the District Magistate, Nagpur in exercise of powers under 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, thereby holding that the petitioner's activity is detrimental to the maintenance of public order. The detention order is questioned on the ground that the material which is considered for recording subjective satisfaction is without any legal basis.