DHANUBAI @ DHANNO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith with the consent of the parties. Heard the learned Counsel for the litigating sides finally.

(3.) The petitioner has questioned an order dtd. 31/8/2023 passed by the respondent no.2 detaining the petitioner by branding him as a 'bootlegger' under Sec. 3(2) of the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers, Drug-Offenders, Dangerous Persons and Video Pirates Act, 1981 (hereinafter referred to as the MPDA Act for the sake of brevity and convenience). The impugned order is approved by the respondent no.1 under Sec. 3(3) of the MPDA Act, on 11/9/2023. The Advisory Board confirmed the order of detention vide order dtd. 17/10/2023.