- (1.) The property of the petitioner was attached under Section 14(1) of the U.P. Gangsters and Anti-Social (Activities) Prevention Act 1986 by order of the District Magistrate, Jhansi.
(2.) The petitioner made a representation against the order of attachment under Section 16(1) of the said Act. The District Magistrate by his order dated 12-10-2000 rejected the representation and referred the matter with his report to the Special Judge (Gangsters Act) in accordance with Section 16(1) of the Act. It is this order which is subject-matter of challenge in the present writ petition.
(3.) We have heard Sri. UK Saxena, learned counsel for the petitioner at considerable length and have perused the record.;