MISHRI LAL PANDEY Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) By way of this writ petition, the petitioners have challenged the decision of the Assistant Director (Enforcement Directorate) in not supplying a copy of ECIR though it was demanded by making applications and relief has been claimed that respondent No.2 be directed to provide a copy of ECIR to the petitioners forthwith.

(2.) A careful perusal of writ petition would show that respondent No.2 has been impleaded by his name, but he has not been impleaded in his official capacity, whereas the Assistant Director (Enforcement Directorate) ought to have been impleaded as respondent herein as writ is sought against Assistant Director (Enforcement Directorate).

(3.) Likewise, the petitioners have also pleaded that action of respondent No.2 in not supplying a copy of ECIR is arbitrary and irrational, but no quashing has been sought.