SAYED JAFAR SAYED NASIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Heard forthwith by consent of parties.

(2.) The legality and correctness of the detention orders dated 20th February 2018 and 12 th March 2018 passed by respondents no. 3 and 2 respectively is under challenge in this petition.

(3.) The main ground on which these orders have been assailed by the petitioner is that no effective opportunity of making representation before the detention order was passed has been afforded to him.