RUPESH RAM THAKUR Vs. COMMISSIONER OF POLICE, THANE

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner challenges an order of detention dated 17th October, 2017. This order has been passed under section 3 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 the "MPDA Act").

(2.) The petitioner has raised several grounds, but in the opening arguments, the petitioner's counsel Mr. Tripathi submitted that the continued detention of the petitioner is vitiated on the amended ground, which has been introduced with the leave of this court. That ground is contained in paragraph 4(I) at pages 10A and 10B of the paper book. It reads as under:-

(3.) After the amendment was carried out to the petition, the amended memo duly served, we heard both sides. On 15th March, 2018, after hearing both sides, the following order came to be passed:-