BALAJI ENTERPRISES Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The grievance of the Petitioners in these two writ petitions concerns the actions of the Respondent No. 2 Directorate of Revenue Intelligence ('DRI') in freezing the bank accounts of the Petitioners pending issuance of a Show Cause Notice ('SCN').

(2.) In W.P.(C) 3793/2017 filed by Balaji Enterprises, it is pointed out that on 27th September 2016, the premises of the Petitioner was searched by the DRI officers and certain documents, two cell phones and one laptop were seized.

(3.) On 17th October 2016, the Deputy Director, DRI, Noida wrote to HDFC Bank, 18/20, Hindustan Times House, Kasturba Gandhi Marg, Delhi -110001 directing the freezing of the Petitioner's Account No. 13927630000215.