RUKIA Vs. UNION OF INDIA

JUDGEMENT

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

(2.) As far as the second prayer is concerned, it is submitted that the petitioner has already served the term. As far as the first relief is concerned, it is stated in the counter affidavit filed by the 4th respondent at paragraph 4 that

(3.) Petitioner is the wife of the petitioner in O.P.No.9512/2000. She is aggrieved by the proceedings initiated against the property under the SAFEMA Act. In the counter affidavit filed on behalf of the competent authority, it is stated as follows :-