LAXMAN SHARNAPPA DINDORE Vs. COMMISSIONER OF POLICE SOLAPUR

JUDGEMENT

(1.) The above Writ Petition takes exception to the detention order being No.06/CB/BL/2018 dated 21/06/2018 issued under Section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons and Video Pirates Act, 1981 (for short the � "MPDA Act†?) by the Respondent No.1. By the said detention order the Petitioner has been detained under the provisions of the MPDA Act for a period of one year.

(2.) The facts on which the said detention order is founded would be adverted to by us a bit later in the judgment. However, at this stage it would be relevant to refer to the provisions of the MPDA Act which are in contention.

(3.) The learned counsel appearing on behalf of the Petitioner Shri U N Tripathi drew our attention to the grounds incorporated in the above Writ Petition to assail the detention order. The learned counsel drew our attention to Ground (e) and Ground (f) of the Grounds which principally revolve around the absence of material for the detaining authority to arrive at a subjective satisfaction that the Petitioner was required to be detained under the provisions of the MPDA Act. The submission of the learned counsel for the Petitioner Shri Tripathi is principally based on the aforesaid two grounds. In support of the said contentions the learned counsel placed reliance on the following judgments of the Apex Court and the Division Benches of this Court:-