REGENT COMPUTRONICS PVT. LTD.

Duraimurugan Appellant

V/S

STATE Respondents

Referred Judgements :-

ANGUSAMI V. KALEESWARAN AMBALAM [REFERRED TO]
SHASHIKANT VS. CENTRAL BUREAU OF INVESTIGATION AND OTHERS [REFERRED TO]
V D JHINGAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
P SIRAJUDDIN VS. STATE OF MADRAS [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
STATE OF MAHARASHTRA VS. WASUDEO RAMGHANDRA KAIDALWAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
M KRISHNA REDDY VS. STATE DEPUTY SUPERINTENDENT OF POLICE HYDERABAD [REFERRED TO]
UNION OF INDIA VS. W N CHADHA [REFERRED TO]
UNION OF INDIA VS. B R BAJAJ [REFERRED TO]
STATE OF MAHARASHTRA VS. ISHWAR PIRAJI KALPATRI:ISHWAR PIRAJI KALPATRI [REFERRED TO]
STATE OF MADHYA PRADESH VS. KRISHNA CHANDRA SAKSENA [REFERRED TO]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
P NALLAMMAL VS. STATE REP [REFERRED TO]
P NALLAMMAL VS. STATE REP [REFERRED TO]
K KARUNAKARAN VS. STATE OF KERALA [REFERRED TO]
HARDEO SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE VS. S BANGARAPPA [REFERRED TO]
JAGAN M SESHADRI VS. STATE OF TAMIL NADU [REFERRED TO]
M C ABRAHAM VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. AWADH KISHORE GUPTA [REFERRED TO]
D S P CHENNAI VS. K INBASAGARAN [REFERRED TO]
ONKAR NATH MISHRA VS. STATE NCT OF DELHI [REFERRED TO]
HEM CHAND VS. STATE OF JHARKHAND [REFERRED TO]
M S KUPPUSWAMI AND VS. STATE [REFERRED TO]
J PREM VS. STATE [REFERRED TO]
K SELVARAJ VS. STATE [REFERRED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]

JUDGEMENT

(1.) The appellant is the writ petitioner and he made a challenge to the Final Opportunity Notice dated 25.04.2012 issued by the respondent calling upon the petitioner to offer his explanation as to the possession of assets and pecuniary resources, which has been held as disproportionate to his known sources of income. The writ petition, after contest, was dismissed on 26.06.2012 and aggrieved by the same, the present writ appeal is filed by the writ petitioner.

(2.) Facts leading to the filing of this writ appeal, as culled out from the affidavit filed in support of the main writ petition as well as the counter-affidavit filed by the respondent, are as follows:-

(3.) Mr.R.Shanmugasundaram, learned senior counsel appearing for Mr.M.Dhandapani - learned counsel appearing for the writ petitioner/appellant, has made the following submissions:-

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DURAIMURUGAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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