SOURABH KALU KOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with consent of the parties.

(2.) The Petition seeks quashing of the Order of detention dtd. 7/3/2025 passed by the Respondent No.2, under the provisions of The Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders and Dangerous Persons, Video Pirates, Sand Smugglers and persons engaged in Black-marketing of Essential Commodities Act, 1981 (for short, "M.P.D.A. Act").

(3.) Though the Petition takes multiple grounds for challenging the detention order, Mr. Suryavanshi, learned counsel for Petitioner has confined himself substantially to Ground 29 of the Petition that the in- camera statements were not independently verified by the Detaining Authority.