PUSHP Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the questions involved, these matters are heard analogously and decided by this common order. This order will dispose of W.P. Nos.3990/2017, 3991/2017, 3992/2017 and 21248/2017.

(2.) Facts are taken from W.P. No.3990/2017. The petitioners, permanent residents of Indore, knocked the doors of this Court under Article 226 of the Constitution, feeling aggrieved by order dated 01.06.2016 passed by the Collector/District Magistrate, Sehore. The said authority by invoking Section 4 of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 (hereinafter referred to as "Adiniyam") decided to attach the bank accounts/properties of the petitioners.

(3.) The case of the petitioners is that except Heeralal Vaishnav, one of the writ petitioners in W.P. No.21248/2017, no other writ petitioners were arrayed as non-applicant before the learned District Magistrate. No notices were issued to the present petitioners. The District Magistrate on the basis of some investigation conducted behind the back of petitioners, decided to attach the properties of the petitioners.