CARRASCO INVESTMENT LIMITED Vs. SPECIAL DIRECTOR ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) By this writ petition, the petitioners who number seven seek an order of direction quashing a show cause notice issued to them under the Foreign Exchange Regulation Act. 1973 (for short 'the Act') and for a further direction prohibiting the respondents from proceeding with that notice in any manner. This show cause notice is dated October 16, 1985 and was issued by the Special Director, the first respondent, under Section 51 of the Act. There are three respondents. The second respondents is the Enforcement Officer in the Enforcement Directorate under the Act, and the third respondent Union of India through the Secretary, Ministry of Finance.

(2.) The facts which have been set out in the show cause notice for proceeding under the. Act have not been disputed by the petitioners for the purpose of this petition. These facts may briefly be set out.

(3.) On the basis of these averments, the Special Director prima facie reached the following conclusions :