NOORJEHAN SARVER KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition the petitioner who is the wife of the detenue under Articles 226 and 227 of the Constitution of India, seeks to impugn the order of detention dated 24th January 1996 passed by the Commissioner of Police, Brihan Mumbai against the detenue, Sarvar Afsar Khan.

(2.) THE Commissioner of Police, Brihan Mumbai, respondent No. 2 herein in exercise of his powers conferred under sub-section (1) of section (3) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers and Drug Offenders Act, 1981 (No. LV of 1981) read with Government Order, Home Department (Special) No. DDS. 1395/1/spl-3 (B) dated the 19th November, 1995, passed the detention order bearing No. D. O. No. 1/pcb/bl/zone-X/1996 dated 24th January 1996, detaining the detenue with a view to prevent him from acting in any manner prejudicial to the maintenance of public order.

(3.) AT the outset it may be mentioned that for the purpose of considering and deciding the point that has been raised by the Counsel for the petitioner, it is unnecessary to refer to the grounds of detention. Accordingly we do not propose to do so.