MER NAGABHAI CHHAGANBHAI ODEDARA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioners have challenged orders dtd. 13/9/1977 and 20/9/1977, passed by the Competent Authority, Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (in short SAFEMA).

(2.) We have heard learned Senior Counsel Mr.Shirish Sanjanwala, assisted by learned counsel Mr.Dilip Kanojiya appearing for and on behalf of the petitioners, Mr.Harsheel D. Shukla, learned Standing Council appearing for and on behalf of respondent - Competent Authority and Union of India and learned AGP Ms.Shruti Pathak, appearing for and on behalf of the Collector, Jamnagar.

(3.) Facts and circumstances giving rise to file this petition are that the forfeiture of the agricultural land bearing Survey No.26, admeasuring 18 acres situated at Village: Sodsala, Jamkhambhalia - State of Gujarat is the subject matter in this petition.