SHABANA IQBAL SHAIKH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner is the mother of Detenu namely Azam Iqbal Shaikh. Petitioner has invoked writ jurisdiction of this Court under Article 226 of the Constitution of India, impugning the Detention Order dated 11 th October, 2023 issued by the Respondent No.1 under Sec. 3(2) of The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers andPersons Engaged in Black-Marketing of Essential Commodities Act, 1981 (for short 'the MPDA Act').

(2.) Heard Ms. Tripathi, learned Advocate for the Petitioner and Mr. Yagnik, learned A.P.P. for the State. Perused entire record produced before us.

(3.) Learned Advocate for the Petitioner has raised only one ground i.e., delay in considering the representation of the Detenu by the State Government from the date of its submission to the Jail Authorities till its actual decision and its communication to the Detenu.