RAM SHAH Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Ram Shah, the appellant, was detained by the Government of Bihar, by its order dated October 4, 1980, under the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974. His detention was neither revoked nor set aside by any Competent Authority. The Competent Authority under the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (hereafter the 'Act), issued a notice dated February 5, 1990, under section 6(1) of the Act, with respect to the following items of properties : Immovable properties : Landed property at village : Rajwahl District -Gopalganj, Bihar Khata Bigha Khasra Katha No. Dahur Area Estimated value Rs. 10,000 127 202 0

(2.) 14 885 0