K.GOVINDARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The above Writ Petitions challenge the various actions initiated by the respondents herein against the petitioners.

(2.) Since the issue involved in all the Writ Petitions is the same, they were heard together and a common order is passed. The following facts are undisputed:

(3.) (a) Mr.Vikram Chaudhri, the learned Senior Counsel, pointed out the observations made by this Court in the interim orders on a prima facie reading of the ECIR and the submissions made on either side. The learned Senior Counsel submitted that the Hon'ble Supreme Court in Vijay Madanlal Choudhary and others vs. Union of India and others reported in 2022 SCC Online SC 929, observed that there cannot be any inquiry/ investigation by the Enforcement Directorate on the assumption that there is proceeds of crime.