KRISHNA PAL YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Pranvesh, learned counsel for the petitioner and Sri A. K. Sand assisted by Sri Deepak Mishra, learned A.G.A.

(2.) This petition is directed against the order dated 16.03.2020 passed by respondent No.2-the D.M., Ghaziabad whereby the properties of the petitioner have been attached under Section 14 of the U.P. Gangster Anti-social Activities (Prevention) Act, 1986 (in short the "Act").

(3.) Sri A. K. Sand, the learned AGA raised a preliminary objection that as under the order impugned, matter has been referred to Special Court under Section 16 of the Act, the petitioner may ventilate his grievance before the reference court.