MOHAMMAD AMIR MOHAMMAD KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition preferred under Article 226 of the Constitution of India the petitioner has prayed for declaring the Enemy Property (Amendment and Validation) Ordinance, 2010 (for short ,,the Ordinance) by which sub- section 3 of Section 5 of the Enemy Property Act, 1968 (for brevity ,,the Act) and Sections 18A, 18B and 26 of the Act were inserted as unconstitutional, void and inoperative.

(2.) AT the very inception, we are obliged to state that this Court while issuing notice had passed the following order:

(3.) AFTER we reserved the order, a written note of submissions was filed as undertaken by the learned counsel for the petitioner. In the written note of submissions, after referring to the factual matrix, learned counsel for the petitioner has relied upon the decision rendered in Ltd. Col. Khajoor Singh v. The Union of India and Another, AIR 1961 SC 532.