(1.) BY the writ petition preferred under Article 226 of the Constitution of India, the petitioner who describes himself to be the brother of the detenu Mohammed Hanif Mohammed Shafi Mujawar, has impugned the order dated 28.8.2001, passed by Mr. M.N.Singh, Commissioner of Police, the first respondent, detaining the detenu under sub Section (1) of Section (3) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 (hereinafter referred to as "the MPDA Act")
(2.) THE order of detention along with the grounds of detention, which were also dated 28.8.2001 and the documents relied upon, were served on the detenu, which are annexures A and B respectively to the petition.
(3.) ALTHOUGH various grounds are pleaded in the petition for challenging the detention order, namely, from Ground No. 8(A) to 8(HH), the learned Counsel Mr. Solkar, appearing on behalf of the petitioners pressed before us only four grounds, namely, ground 8(B),8(L), 8(R) and 8(S), we are not adverting to other grounds of challenge. Moreover, we are also not adverting to the facts of the three incidents, disclosed in CR No.151/2001 and two in-camera statements of the witnesses A and B as they are not necessary for consideration of the aforesaid grounds.