MANOJ DILIP TRIVEDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. V.M. Deshpande, Advocate for the petitioner and Mr. D.B. Patel, APP for the respondents/State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner challenges the detention order of his brother Ankush @ Rinku s/o Dilip Trivedi under the provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (hereinafter referred to as the MPDA Act.)

(3.) On 8.5.2006 the District Magistrate, Yavatmal (R-2) passed detention order u/s 3(2) of the MPDA Act upon the proposal moved by Police Station Officer of Police Station, Wadgaon Road (R-3). The said detention order was approved on 16.5.2006 by the State Government (R-1) u/s 3(3) of the MPDA Act.