JUNAID IQBAL MOHAMMED MEMON Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition impugning an order dated 22.09.2015 (hereafter ,,the impugned order) passed by the Consulate General of India, Dubai, suspending petitioners passport. The petitioner has been further directed to deliver his passport to the Consulate General of India, Dubai.

(2.) The petitioner states that he is a Non-Resident Indian (NRI) and has been residing permanently in UAE since 1993. He states that he has been carrying on business in property development and hospitality in UAE since 2011. It is alleged that the petitioner has been involved in money laundering and has transferred the sale proceeds of assets in India, belonging to his father (Late Iqbal Mirchi), to foreign countries. Pursuant to these allegations, certain directives were issued to the petitioner by respondent no.3 (the Directorate of Enforcement ? ED) and summons were further issued calling upon him to appear in person before the ED.

(3.) The petitioners passport has been suspended on the ground that the petitioner has failed to appear in person before the concerned officers investigating the alleged violation of the provisions of Foreign Exchange Management Act, 1999 (hereafter ,,FEMA).