MANGLAM INFRABUILD LLP Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner- Mangalam Infrabuild LLP has challenged a communication dtd. 26/7/2019 'purportedly' issued by the Respondent No. 1-Enforcement Directorate as per the provisions of Sec. 54 of the Prevention of Money Laundering Act, 2002 ('PMLA Act') under the signatures of the Assistant Director, Mr. Hemant. Vide the said communication, directions have been issued that certain properties in TDI City, Kundli-Sonipat cannot be permitted to be sold, transferred or leased out without prior permission of the Respondent No. 1-Enforcement Directorate.

(3.) The impugned communication is as follows: