ISHWAR DATTA CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In furtherance of the Rule issued on 2/2/2024, the Respondents have filed Affidavit in Reply. We have heard the learned counsel for the Petitioner in support of the reliefs in the Petition praying for quashing and setting aside of the impugned order of detention dtd. 1/11/2023, passed by the Commissioner of Police, Pune City, directing his detention in exercise Digitally of power conferred under sub-sec. (2) of Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act (MPDA),1981, with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

(2.) In assailing the order of detention, Mr. Rokde, the learned counsel for the Petitioner has specifically invited our attention to the ground raised in Para 10, to the following effect :-

(3.) Dealing with the said objection, Mr. Gavand has invited our attention to the grounds of detention and in particular Para 8, which reads to the following effect :-