S.O. 1491(E)— Whereas the Jamaat-e-Islami (JeI), Jammu and Kashmir and Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (JKLF-Y) has been declared as unlawful associations, vide, notifications number S.O. 1069(E) dated the 28th February, 2019 and S.O. 1403(E) dated the 22-03-2019, respectively;
Now, therefore, in exercise of the powers conferred by the 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 Chander Shekhar, High Court of Delhi, for the purpose of adjudicating whether or not there is sufficient cause of declaring the Jamaat-e-Islami (JeI), Jammu and Kashmir and Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (JKLF-Y), as unlawful association.
[Notification Dt. 29-03-2019]
Ministry of Home Affairs
