AATIF NASIR MULLA Vs. CENTRAL POTA REVIEW COMMITTEE

JUDGEMENT

(1.) Both these Petitions can be disposed of by this common Judgment as the issues raised are overlapping.

(2.) Petitioners in the respective Petitions are tried for offence punishable under the provisions of Prevention of Terrorism Act, 2002 (hereinafter referred to as POTA for the sake of brevity).

(3.) In the former Petition it is prayed that the direction be issued to Central POTA Review Committee to forthwith review the case of the Petitioners therein in connection with POTA Special Case No. 2/2003 which was pending on the file of the Special POTA Court at Mumbai and to examine whether there is prima-facie case against them as mandated under the provisions of the POTA (REPEAL) Ordinance, 2004.