MAHENDRABHAI CHUNIBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned senior counsel Mr.S.N.Sanjanwala with learned advocate Mr.Dilip Kanojiya for the petitioners and learned advocate Mr.Harshil Shukla for respondents. Perused the record.

(2.) The petitioners herein have challenged the judgment and order dated 111.2010 by the Appellate Tribunal for Forfeited Property at New Delhi(Camp: Ahmedabad) in FPA No.07/BOM/2009. So far as it is against the present petitioners, copy of such impugned judgment is at Annexure A whereby, the Appellate Authority has; though set aside the order dated 03.04.2009 by the competent authority under Section 7 of Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (herein after referred to as "SAFEMA" in short) several agricultural land details of which are disclosed in paragraph 26 of such judgment; the Appellate Authority has confirmed the order of forfeiture of 3 properties as under:

(3.) Petitioners have challenged such order dated 004.2009 by competent authority also, so as to quash and set aside the same with other and further reliefs that may be deemed fit and proper by the Court. Such petition is preferred under Article 14, 19, 226 and 300(A)of the Constitution of India in the matter of provisions under SAFEMA.