AYYUB BASHIR TADVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of parties.

(2.) The petitioner, who is son of the detenu, has approached this Court invoking its writ jurisdiction under Article 226 of the Constitution of India in order to challenge the detention order dtd. 18/7/2024 passed against his father, by the District Magistrate, Jalgaon/ respondent No.2 under 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 "MPDA"), which has been confirmed by respondent No.1 vide approval order dtd. 29/7/2014. The order is passed on the ground that the detenu is a bootlegger and is threatening health of ordinary citizens of village Kusumba, Tq. Raver, Dist. Jalgaon.

(3.) The sequence of events leading to initiation of detention till the confirmation of detention by the respondent no.1 followed by the Advisory Board is as under :- <IMG>JUDGEMENT_166_LAWS(BOM)12_2024_1.jpg</IMG> <IMG>JUDGEMENT_166_LAWS(BOM)12_2024_2.jpg</IMG>