YOGESH @ BHURYA VASANT CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. Heard finally with the consent of both the sides.

(2.) Impugned in this Petition is the order dtd. 29/1/2024 bearing No.Dandapra/Kavi/MPDA/02/2024 issued by the Respondent No.2 - Detaining Authority and it's confirmation by the Respondent No.1 - State, detaining the Petitioner in exercise of the powers under the provisions of Sub-sec. (1) of Sec. 3 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 (hereinafter referred to as 'the MPDA Act').

(3.) The Respondent No.2 / Detaining Authority arrived at the subjective satisfaction that the Petitioner was the Dangerous person and his activities were adversely affecting maintenance of the public order, on the basis of following material:-