PARAMJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition challenges the Show Cause Notice dated 31st of October, 2001, issued ued under Section 6 (1) read with Section 6 (2) of the Smugglers & Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976(hereinafter referred to as the SAFEMA'). By this notice, the Competent Authority under Section 15 of the Act has issued Show Cause Notice under Section 6(1) read with Section 6 (2) of the SAFEMA to the petitioner to indicate the sources of his income, earnings or assets out of which or by means of which the properties in question are said to be acquired.

(2.) The learned counsel for the petitioner has sought to challenge the aforesaid Show Cause Notice itself by way of filing a writ petition directly under Articles 226 & 227 of the Constitution of India rather than replying to show cause notice.

(3.) The learned counsel for the petitioner in the writ petition has categorized the following 7 reasons to challenge the show cause notice:-