KANCHANA L.RAO Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) In the above Writ Appeals the order passed by the learned Single Judge on 18th December 2020 in W.P.No.24366/2016 c/w W.P.No.24336/2016 have been challenged.

(2.) The appellant in W.A.No.72/2021 is the petitioner in W.P.No.24336/2016 and the appellant in W.A.No.101/2021 is the petitioner in W.P.No.24366/2016.

(3.) The learned Single Judge vide his detailed order dated 18.12.2020 has held that the Writ Petitions are not maintainable on account of alternative and efficacious remedy being available in terms of Section 26 of the Prevention of Money-Laundering Act, 2002 (for short, 'PMLA').