MUKESH @ VINOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

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

(3.) The petitioner, being aggrieved by the order of detention passed by the Respondent No. 2 on 13/11/2024 and confirmation order passed by Respondent No.1 on 2/1/2025, under the provisions 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"), is invoking the extra ordinary jurisdiction of this Court under Article 226 of the Indian Constitution.