MANOJ DEVIDAS KAHNEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.

(2.) By this writ petition, the petitioner is seeking to question the legality of the detention order passed by respondent No.2 on 14/11/2024 and confirmation order passed by respondent No.1 on 22/11/2024 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").

(3.) The facts necessary for deciding the petition are as under :