MILCHAND RAMA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(2.) By the present petition, the petitioner seeks to invoke the extraordinary writ jurisdiction of this Court to quash and set aside the detention order passed by respondent No.2 on 9/9/2024 which was confirmed by respondent No.1 on 23/10/2024 under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, DrugOffenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 (for short "MPDA Act").

(3.) The detaining authority has relied upon the following offences in order to pass the detention order:-