FEROZ KHAJA MOHAMMAD SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed under Article 226 of the Constitution of India and under Sec. 3(2) 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"). The Petitioner seeks to challenge the order of detention dtd. 3/2/2025. This Petition was filed on 10 th March, 2025. The earlier Bench, which heard this matter on 17/3/2025, issued Rule. Though there is no formal order, the parties waived service of notice on Rule. Hence, this matter was heard finally on 25/8/2025 and 26/8/2025, for about 2 1/2 hours.

(2.) During the course of the hearing, the learned Addl. PP tendered a compilation of documents (page nos.1 to 82), which was taken on record and marked as 'X-1' for identification.

(3.) The learned Advocate for the Petitioner tendered a copy of the representation dtd. 25/2/2025 (11 pages), one copy tendered to the Chairman, Advisory Committee and simultaneously tendered to the Additional Chief Secretary, Government of Maharashtra. Both these Authorities have been served with the identical representations. Along with the said representations, the documents marked as Exhibit 'A' and Exhibit 'B' (page nos.12 to 33), were also tendered in the said compilation (Page nos.1 to 33), which is taken on record and marked as 'X-2' for identification.