NARENDRA Vs. SPECIAL POLICE ESTABLISHMENT BHOPAL

JUDGEMENT

(1.) Heard.

(2.) This appeal filed under Section 17 of M.P. Vishesh Nyayalya Adhiniyam, 2011 (hereinafter called ' the Act') read with rule 10(7) of M.P. Vishesh Nyayalya Niyam, 2012 (hereinafter referred to as 'the Rules') is directed against the order passed by learned Special Judge, Indore appointed under the Act, dated 22.06.2016 in special case No.08/14. Relevant facts of the case are that the present appellant is facing the proceeding before Special Judge under Section 13 of the Act for confiscation of his property.

(3.) He filed his statement of defence when the matter reached at the stage of final argument. He filed an application under rule 10(7) of the Rules for contesting valuation of his properties which were the matter of confiscation proceedings before the Special court. It was stated in the application that valuation by the prosecuting agency consisting three members committee of Engineers from Public Works Department of State Government was done in arbitrary manner, and therefore, he now wants to contest the valuation of the property.