MEHMOOD ABDUL REHMAN SHAIKH Vs. R H MENDONCA

JUDGEMENT

(1.) THROUGH this Writ Petition preferred under Article 226 of the Constitution of India the petitioner-detenu has impugned the detention order dated 25th January 1999 passed by the 1st Respondent Mr. R. H. Mendonca, the Commissioner of Police, Brihan Mumbai, detaining him under sub-section (1) of section 3 of the maharashtra Prevention of Dangerous Activities of Slumlords, bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (No. LV of 1981) (Amendment 1996 ).

(2.) THE detention order along with the grounds of detention also dated 25th January 1999 was served on the detenu on 26-1-1999. True copies of the detention order and the grounds of detention are annexed as Annexures B and D respectively to this writ petition.

(3.) WE have heard Mr. N. V. Gangal for the Petitioner and mr. Rajiv Patil, Additional Public Prosecutor for respondents.