BRIG SK GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the attachment order dtd. 16/8/2021 which allegedly has never been served upon the Petitioner and the conveying letter dtd. 30/12/2021. Petitioner also challenges the apprehension roll dtd. 6/1/2022 and seeks a direction to the Respondents to pay Rs.10,00,000.00 as damages to the Petitioner for violation of his fundamental right guaranteed under Article 21 of the Constitution.

(3.) Learned counsel for the Petitioner states that vide impugned apprehension roll dtd. 6/1/2022, the Respondents have ordered coercive apprehension of the Petitioner, with the aid of civil police officers. She emphasises that on 9/1/2022, over ten Military Police personnel forced their way into the Petitioner's house, when Delhi was under a weekend COVID-19 curfew and intimidated the Petitioner's wife in full view of the housing society, in the Petitioner's absence.