GOVIND DHARMRAJ KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Ms. Ashwini Lomte for the petitioner and learned A.P.P. Mrs. Chaitali R. Chaudhari for respondents/State.

(2.) Rule. Rule made returnable forthwith. Heard finally with consent of the rival parties.

(3.) The petitioner has challenged the order of detention dtd. 10/12/2025 passed by respondent No.2/The District Magistrate, Beed in exercise of powers 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 (hereinafter referred to as "MPDA Act") as well as the approval order of the State Government dtd. 18/12/2025 and the confirmation order dtd. 22/1/2027, by invoking the power of this Court under Article 226 of the Constitution of India.