HEMANSHU RAJNIKANT SHAH Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The present writ petition is preferred under Articles 226 and 227 of the Constitution of India, for quashing of the provisional attachment order No.5/2020 dtd. 17/12/2020 issued in ECIR/ 01/STSZO/2017, by Deputy Director of Enforcement, Surat, Sub-Zonal Office, Surat, and consequential proceedings, under the provision of the Prevention of Money Laundering Act , 2002 ("PML Act, 2002" for short).

(2.) Facts and circumstances giving rise to file present petition are as under:

(3.) In the aforesaid facts, the petitioners herein are before this Court, by preferring present writ petition under Article 226 of the Constitution of India, seeking writ of certiorari or any other writ, order or direction, to quash the provisional attachment order and the impugned notice and subsequent action of the respondents in taking possession of the attached properties.