- (1.) This petition for writ is preferred to examine correctness of the order dated 27.12.2017 passed by District Magistrate, Kanpur Nagar (respondent no. 2) in Case No. 4 of 2017 (State Versus Saud Akhtar).
(2.) By order impugned, learned District Magistrate while invoking powers under sub-Section (1) of Section 14 of Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 (hereinafter referred to as "Act, 1986") ordered for attachment of the movable and immovable properties of the petitioner. An administrator too has been appointed under the order impugned.
(3.) Under the order impugned, District Magistrate has given details of the movable and immovable properties of the petitioner which are said to be gained by gangster activities. The details given under the order impugned are as follows:- "(i)Fortuner Vehicle No. UP-78-DM-0333 (ii)Mahindra Thar Vehicle No. UP-78-EJ-0033 (iii)House situated at Arazi No. 8 area 150 square meter situated at Village Wajidpur @ Jajmau, Kanpur Nagar. (iv)Undivided share 43/60 i.e. 358.30 square meter of Arazi No. 868 Ka area 0.0200 hectare arazi no. 869 area 0.0100 hectare and arazi no. 908 Kha area 0.0200 hectare situated at Mauza Paibandi, Tahsil and DistrictKanpur Nagar. (v)Arazi No. 258 area 0.5165 hectare situated at Mauja Vipausi, Tahsil and District Kanpur Nagar. (vi)Arazi No. 60 Ka area 0.2900 hectare situated at Village Wajidpur @ Jajmau, Kanpur Nagar. (vii)House No. 87/73A situated at Private Plot No. 68 (park), 69 and 70 forming part of premises no. 87/73 area 209.02 square meter, situated at Jajmau, Kanpur Nagar. (viii)House No. 245/236A Dargah Sarif, Jajmau, Kanpur Nagar, area 60.240 square meter.";