SHRI SUKHBIR SINGH, S/O LATE AJIT SINGH, R/O VILLAGE BURJ, TEH. TARAN TARAN, DISTRICT AMRITSAR (PUNJAB) Vs. UNION OF INDIA (UOI), THROUGH THE SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NEW DELHI,

JUDGEMENT

(1.) THIS case was heard along with CW 4786/1996 (Ajit Singh (dead) v. Union of India & Ors). The broad facts of the case have been mentioned in our decision rendered in that case and are not being repeated here.

(2.) INSOFAR as the competence of the Appellate Tribunal for Forfeited Property (hereinafter referred to as the Tribunal) to hear the matter is concerned, the various grounds urged in Ajit Singh are not applicable to this case inasmuch as the Tribunal which heard and disposed of the case of the Petitioner consisted of a Chairman who was a retired Judge of the High Court and two members. They passed an order dated 7th May, 1997 dismissing the appeal of the Petitioner.

(3.) THE writ petition is allowed but with no order as to costs. to costs.