RAJENDRA VITTHAL SHINDE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India discloses as to how the respondents, despite clear legal pronouncements, go on insisting that they can stop the running business activities by freezing the bank accounts of the concerned persons and attaching their movable and immovable properties.

(2.) The petitioner is before us complaining that he permanently resides at the address mentioned in cause title at Navi Mumbai and is carrying on lawful business activities. He is challenging the legality and validity of the proceedings initiated by the second respondent to this writ petition. The details of these proceedings are set out in Para 3 and it is stated that what the communications mentioned therein seek to do is to restrain the petitioner from dealing with his immovable properties and freezing of his bank accounts.

(3.) A certain consignment stated to be 7.12 metric ton of red sanders, concealed in the cement blocks and bricks of fly ash for export came to be seized by the respondent No. 2 to this writ petition. The respondents, particularly respondent No. 2 is Senior Intelligence Officer in the Directorate of Revenue Intelligence, Mumbai Zonal Unit.