SUNIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This writ petition challenges the order dtd. 6/6/2024 passed by the District Magistrate, Yavatmal 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 (for short "MPDA Act") which was further confirmed by respondent No.1 on 23/7/2024 under Sec. 12(1) of the MPDA Act thereby detaining the petitioner for a period of twelve months in order to prevent him from indulging in the activities of bootlegging.

(3.) The detaining authority has considered six offences registered against the petitioner under Sec. 65(D) and 65(E) of the Maharashtra Prohibition Act.