GABBU KISAN GUJARIWAL 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 aggrieved by the order dtd. 21/6/2024 passed by the District Magistrate, Buldhana (Respondent no.2) under Sec. 3(1) 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 "MPDA Act") and subsequent confirmation of the same by Respondent no.1 on 7/8/2024 has preferred the instant criminal writ petition against the impugned order.