STATE OF J & K Vs. KAMAL SINGH

JUDGEMENT

(1.) Since identical question of law and facts arise in these petitions, so same are taken up together for disposal by a common order, moreso the impugned order passed relates to two cases dealt with by the Special Judge Anti-Corruption, Jammu by a common order.

(2.) The petitioner-Vigilance organization is aggrieved of an order passed by Special Judge Anti-Corruption, (hereinafter referred as "Special Court") under Section 8(C) of the amended "Prevention of Corruption Act" whereunder while dis-agreeing with confirmation order of "Designated Authority" regarding attachment of three storeyed house constructed over a plot of land measuring 1.6 Kanals at Friends Enclave Humhama, District Budgam, Kashmir quashed the same by relasing the attached property.

(3.) The matter arises with the following circumstantial backdrop :