MOHANKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The short point to be decided in this Writ Petition is whether this Court should exercise the extraordinary jurisdiction under Article 226 of the Constitution of India against the decision of the adjudicating authority under the Prevention of Money-Laundering Act, 2002 (for short 'PML Act'), evenif there is an arguable case, when there is an efficacious alternative remedy available to the aggrieved person.

(2.) The petitioners received Ext.P1 provisional attachment order under Sec. 5(1) of the PML Act.

(3.) Heard the learned counsel appearing for the petitioners and Advocate Cristy Therasa Suresh representing the learned Standing Counsel appearing for respondents 2 and 3.