(1.) Petitioner Smt. Bimal Kaur Khalsa wife of Sardar Beant Singh, deceased,has through Civil Writ Petition No. 3761 of 1986, questioned the vires of some of the provisions of the Terrorist and Disruptive Activities (Prevention) Act, 1985.
(2.) The vires of some of the provisions of the said Act have similarly been challenged through Civil Writ Petitions Nos. 1629 and 4074 of 1986 and Criminal Writ Petitions Nos. 827, 884 and 888 of 1986.
(3.) The provisions of the said Act, the vires whereof had been challenged are - Section 3(2)(i), S. 7, S. 8, sub-sec. (2) of S. 9, sub-sec. (1), sub-sec. (2) and sub-section (3) of S. 13, S. 16 and Cls. (a) and (b) of sub-sec. (2), sub-sec. (3), sub-sec. (4) and Cl. (b) of sub-sec. (5) of S. 17 of the Act.
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