NARESH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Section 17(1) of the Bihar Special Courts Act, 2009 against ex parte judgment dated 29.11.2018 passed by learned Additional Sessions Judge-X- cum-Authorized Officer, Special Court No.II, Vigilance, Patna, in Special Case No.3 of 2017, arising out of Vigilance P.S. Case No.81 of 2010, whereby the Authorized Officer has attached the movable and immovable property of the appellants in exercise of power under Section 13 of the Act.

(3.) The challenge is on the ground that there is non- compliance of notice of confiscation against the appellants as required by Section 14 of the Act. Hence, the impugned order suffers from violation of the natural justice and mandate of the law.