M UMMER Vs. COMPUTER AUTHORITY

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the first respondent to issue certified copies of the following orders:

(2.) THE petitioner has explained in the writ petition that the Apex Court in the order Ext.P12 has permitted the petitioner to file a statutory appeal under Section 12(4) of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976. It appears that the petitioner filed the Special Leave Petition against Ext.P11 Judgment of this Court and, now permission has been granted for challenging the orders before the Statutory forum itself.

(3.) ACCORDINGLY, there will be a direction to the first respondent to issue the copies of the proceedings as sought for in the application Ext.P13, within a period of two weeks from the date of receipt of a copy of this Judgment. The petitioner will forward a certified copy of the Judgment along with a copy of the writ petition to the first respondent for compliance. The writ petition is disposed of as above. No costs.