Constitution of Unlawful Activities (Prevention) Tribunal for the purpose of adjudicating whether or not there is sufficient cause of declaring the Sikhs For Justice as an unlawful association- (Ministry Of Home Affairs) (07 Aug 2019)

MANU/HOME/0106/2019

Civil

Whereas Sikhs For Justice (SFJ) has been declared as an unlawful association, vide, notification number S.O. 2469 (E) dated 10th July, 2019 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii);

Now, therefore, in exercise of the powers conferred by sub-section (1) of section 5 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby constitutes an Unlawful Activities (Prevention) Tribunal consisting of Mr. Justice D.N. Patel, Chief Justice, High Court of Delhi, for the purpose of adjudicating whether or not there is sufficient cause of declaring the Sikhs For Justice (SFJ) as an unlawful association.

Tags : CONSTITUTION TRIBUNAL ADJUDICATION