NAINABEN RAICHURA Vs. COMPETENT AUTHORITY SAFEMA/NDPS

JUDGEMENT

(1.) Heard learned advocate Mr. S. Sanjanwala with learned advocate Mr. Dilip L. Kanojiya for the petitioners whereas, learned advocate Mr. Harsheel D. Shukla for respondent no. 1, 2, 3 and learned advocate Mr..................for respondent no.4 State. Perused the record.

(2.) The sum and the substance of the petitioners case is summarized as under.

(3.) Therefore, present petitioners have preferred this petition challenging the order of detention and also order of forfeiting the properties under reference. Petitioner no.1 is practically detenue M.G.Raichura, petitioner no.2 and 3 are his relatives, who are served with notice of forfeiture as aforesaid. The petitioners have initially challenged such order before the appellate tribunal for forfeiting properties at New Delhi but when appellate authority has also failed to appreciate the submissions of the petitioners and thereby dismissed the appeal by its order dated 25.08.2011, in appeal no. FPA-20/BOM/2008, petitioners have prayed to quash and set aside the impugned order of detention so also order of forfeiting their property under SAFEMA and judgment and order of appellate tribunal on the following grounds: