PAWAN SAHDEV Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The challenge in this petition is to order dtd. 24/1/2024 passed by Respondent No.2 - District Magistrate, Latur 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 ('MPDA Act'), detaining the petitioner for a period of twelve months so as to prevent him from indulging in activities prejudicial to the maintenance of public order. The said detention order has been approved and confirmed by Respondent No.1 - State Government, in Department of Home vide orders dtd. 1/2/2024 and 19/3/2024 respectively.

(3.) The challenge in this petition is mainly on the following grounds :-