SHAIKH MEHBOOB @ GORU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. With the consent of the parties the petition is taken up for final hearing at the stage of admission.

(3.) By this writ petition the petitioner is taking exception to the detention order dtd. 28/8/2025 bearing No.2025/RB-1/Desk-2/T- 4 /MPDA/CR-52, passed by the respondent No.2 District Magistrate, Nanded in exercise of powers under Sec. 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers, Persons Engaged in Black-Marketing of Essential Commodities, Illegal Gambling, Illegal Lottery and Human Trafficker Act, 1981 (for short the MPDA Act), as well as approval order dtd. 5/9/2025 and confirmation order dtd. 17/10/2025 bearing No. MPDA-0925/CR-496/Spl-3B passed by respondent No.1- State Government, in exercise of powers under Sec. 12(1) of the MPDA Act, by the impugned detention order, the petitioner has been directed to be detained for a period of 12 months on the ground that the petitioner is a "dangerous person" within the meaning of Sec. 2(b-1) of the MPDA Act, holding his activities prejudicial to the maintenance of public order.