GOPAL S/O. KAILAS Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned Advocates for the parties.

(2.) By invoking the powers of this Court under Article 226 of the Constitution of India, the petitioner has challenged the order of detention, dtd. 22/4/2024, passed by respondent No.1 - District Magistrate, Dhule in DANDAPRA/KAVI/MPDA/01/2024 under Ss. 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").

(3.) The learned counsel for the petitioner has pointed out the impugned order and the material, which was relied upon and supplied to the petitioner by the detaining authority at the time of passing of the impugned order. The learned counsel for the petitioner pointed out the grounds of detention in the impugned order, particularly, ground No.1, as per the following charts:-