SHEIKH SALMAN KHAN SHAMMI KHAN PATHAN Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, HOME DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned counsel appearing for the parties.

(2.) By the present petition, the petitioner has challenged the order dated 22-8-2017 passed by the respondent no. 2, Commissioner of Police, Nagpur City, Nagpur in exercise of powers conferred by Section 3(1) of the Maharashtra Prevention of Dangerous Activities of Slumlords Bootleggers, DrugOffenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in BlackMarketing of Essential Commodities Act, 1981 (for short 'MPDA Act') thereby directing the petitioner to be detained with a view to preventing him from acting in any manner prejudicial to the maintenance of public order.

(3.) Heard learned counsel Shri Vyas for the petitioner. He has pressed following grounds in the petition.