SHAIKH SALMAN SHAIKH AATIK 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.) By this petition, the petitioner has questioned the legality and correctness of the detention order passed by respondent no.2 on 14/6/2024 under Sec. 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Person Engaged in Black Marketing of Essential Commodities Act, 1981, (for short, "the MPDA Act"). The petitioner has further challenged the order dtd. 7/8/2024 passed by respondent no.1 under Sec. 12 of the MPDA Act thereby confirming his detention order dtd. 14/6/2024.