SATHIYAMOORTHY Vs. FOREIGN EXCHANGE REGULATION APPELLATE BOARD

JUDGEMENT

(1.) THE petitioner has filed the writ petition for issue of a writ of certiorarified Mandamus to quash the proceedings of the third respondent dated 27-1-1995, which is the consequential order of the second respondent in his proceedings dated 25-10-1994 and further to direct the respondents 2 to 4 not to interfere with the petitioner's peaceful possession and enjoyment of the movable and immovable properties situated at No. C-10, Housing Board Quarters, Todhunder Nagar, Saidapet, Madras-15.

(2.) THE case of the petitioner is that the second respondent initiated proceedings against the petitioner for contravention of the Foreign Exchange Regulation Act, 1973 (hereinafter refer to as `the Act'). After full-fledged enquiry, he has passed an order on 4-11-1993, imposing penalty of Rs.18, 100/- for such contravention. A sum of Rs.10, 000/- was seized from the petitioner's house and that amount was adjusted towards the penalty and the petitioner was directed to pay the balance of Rs. 8, 100/-.

(3.) NOTICE of motion was ordered on 17-2-1995. One Mr. Subramanian took notice for the respondents. The case was adjourned by 10 days. On 28-2-1995 when the case was listed, this court directed the office to print the name of Mr. U Rangarajan, Advocate and adjourned the case by one week. On 16-3-1995, the case was listed and at request it was adjourned by two weeks. The case was posted for final disposal on 3-7-1995.