LAWS(MAD)-2018-10-70

SOODAMANI DORAI Vs. JOINT DIRECTOR OF ENFORCEMENT (PMLA)

Decided On October 04, 2018
Soodamani Dorai Appellant
V/S
Joint Director Of Enforcement (Pmla) Respondents

JUDGEMENT

(1.) Two writ petitions are filed for quashing the proceedings issued by the first respondent in respect of the provisional attachment order No.1 of 2013 in File No.ECIR No.03/2012 AVB dated 12.4.2012 and the consequential notice issued by the third respondent in Original Complaint No.178 of 2013 dated 13.3.2013.

(2.) Wp No.8383 of 2013 is filed by Mrs.Soodamani Dorai, Wife of Rt.Rev.Dr.Manickam Dorai. The writ petitioner in WP No.8384 of 2013 is filed by Rt.Rev.Dr.Manickam Dorai, who is the husband of the writ petitioner Mrs.Soodamani Dorai in WP No.8384 of 2013. Thus, the first writ petition viz., WP No.8383 of 2013 was filed by the wife of the writ petitioner Rt.Rev.Dr.Manickam Dorai in the second writ petition viz., WP No.8384 of 2013.

(3.) The facts in nutshell to be considered in these writ petitions are that the writ petitioners are husband and wife. The writ petitioner in WP No.8384 of 2013 Rt.Rev.Dr.Manickam Dorai was holding the post of Bishop of CSI Diocese, Coimbatore from 2000 till 8.1.2012. The writ petitioner in WP No.8383 of 2013 Mrs.Soodamani Dorai was a retired Primary and Middle School Teacher. The writ petitioners have two children, namely, one Mrs.Mercy Angela Dorai, an Engineer working in abroad and Dr.Jeremy Bliss was doing Post Graduation in Medical Education at CMC, Vellore.