KHAILESH PANCHAM SALAME Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(3.) By this writ petition, the petitioner has challenged the order dtd. 29/7/2023 passed under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (for short the "MPDA Act") by the respondent No.2 and confirmed by respondent No.1 vide order dtd. 13/9/2023, whereby the petitioner has been detained for a period of one year.