RUKIA BI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed with the following prayers:-

(2.) Heard Sri. P.A. Noor Muhamed, the learned counsel for the petitioner, Smt. Vinitha B, the learned Senior Government Pleader, Smt. Veena Hari, the learned counsel for the 7th respondent, Sri. Suvin R Menon, the learned Central Government Counsel and Sri. Ajeesh, the learned counsel for the 10th respondent.

(3.) Voluminous documents have been produced and extensive pleadings are raised in the writ petition. The petitioner has also placed reliance on several precedents in support of his contentions. But shrone of all unnecessary details, the questions raised are essentially with regard to the validity of orders under the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (hereinafter referred to as SAFEMA for short) which have been unsuccessfully challenged up to the Supreme Court by the original detenue and the 1st petitioner, who is his wife.