NASIR PASHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner calls in question a declaration notification dtd. 28/9/2022 issued by the respondent declaring Popular Front of India ('PFI' for short) to be an unlawful organization and bringing into force the notification with immediate effect.

(2.) Shorn of unnecessary details, the facts in brief, are as follows:- The petitioner claims to be the President of PFI organization and claims that the said organization is registered under the Karnataka Societies Registration Act, 1960. He further claims to be working for the empowerment of down trodden Sec. of the Society. What brings the petitioner to this Court is declaration of PFI to be an unlawful organization. The petitioner, by virtue of being a member of the organization claims to be aggrieved by the action of declaring the organization to be unlawful. Insofar as declaration of the organization to be unlawful under Sec. 3 of the Unlawful Activities (Prevention) Act, 1967 ('the Act' for short), the issue has been referred to the Tribunal constituted under Sec. 4 of the Act where it is pending consideration. What drives the petitioner to this Court, at this juncture, is the act of the respondent/Union of India in bringing the Notification of declaration of PFI with immediate effect.

(3.) Heard Sri Jayakumar S.Patil, learned senior counsel appearing for the petitioner and Sri Tushar Mehta, learned Solicitor General of India appearing for the respondent/Union of India.