AMJAD KHAN 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 detention order dtd. 18/7/2024 issued by Respondent No.1 and confirmation order dtd. 29/7/2024 issued by Respondent No.2 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 BlackMarketing of Essential Commodities Act, 1981 (hereinafter referred to as the "MPDA Act"), is filing the instant writ petition in order to challenge the legality of the orders mentioned hereinabove.