MOHINDER KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner challenges an order dated 2nd November 1999 passed by the Appellate Tribunal for Forfeited Properties (hereinafter "the Tribunal") dismissing the Petitioner's appeal against an order dated 4th February 1992 passed by the Competent Authority ("CA') under Sections 7(1) and (3) of the Smugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 ("SAFEMA').

(2.) This Court has heard the submissions of Ms. Maneesha Dhir, learned Counsel for the Petitioner and Mr. Mohit Auluck, learned Advocate appearing for the Union of India.

(3.) The Petitioner who at present is over 83 years old was married to late Shri Sohan Singh of village Sur Singh in 1946. The Petitioner claims that in 1957 a residential plot measuring 719.8 sq. m. was purchased for a sum of Rs. 5,700/-. Further, her father Shri Chuhar Singh purchased a house in Rani-ka-Bagh locality in Amritsar for Rs. 25,000/- in her name and gifted it to her on 3rd March 1967. Agricultural land measuring 40 acres was purchased in 1957 and the appropriate consideration was paid in six installments between 2nd December 1957 and 11th January 1960.