UNION OF INDIA Vs. ISMAIL MULLA FAZLE ABBAS

JUDGEMENT

(1.) Heard learned advocate Mr. P.Y. Divyeshwar for the petitioner being Union of India as competent authority and administrator under the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (herein after referred to as "SAFEMA"), whereas respondent though duly served, has remained absent.

(2.) I have heard learned advocate Mr. P.Y. Divyeshwar at length and perused the relevant record, so also law applicable to such cases.

(3.) The brief facts arising from the record so as to drag the issue till this Court is to the effect that;