Phukan, J. - (1.) Leave granted.
(2.) The appellant challenged the order of detention dated 12th April, 1999 passed by the Commissioner of Police, Brihan Mumbai under sub-section (1) of Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 read with Government Order, Home Department (Special) dated 30th March, 1999, detaining the appellant with a view to prevent him from acting in any manner prejudicial to the maintenance of public order before the High Court of Bombay by filing a writ petition which was dismissed and hence this appeal.
(3.) Before the High Court, the detention order was challenged on two grounds, namely, (1) the documents supplied to the appellant were illegible and (2) if the alleged prejudicial activities of the detenu were accepted on their face value, they would demonstrate a breach of law and order and not public order. The High Court rejected both the grounds. Before this Court only ground No. 2 has been canvassed.;