(1.) :-
(2.) THIS is a petition by the detenu by name Robert Anthony Chindore, who was detained on 8th August 1995 under the order of detention passed on 7th August 1995 under the provisions of section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, (1981) by the Commissioner of Police, Pune.
(3.) WE find it unnecessary to deal with all the grounds; although some other grounds are also equally fatal; inasmuch as we are of the opinion that the petition will have to be allowed on the ground of total non-application of mind by the detaining authority.