CHAITYA SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally, by the consent of the parties.

(2.) The Petitioner before us is Chaitya Shah, aged about 37 years, residing at residing at 501, 5th floor, Jai Bhavani, R.R. Thaker Marg, Walkeshwar road, Mumbai. He claims to have a major export-import business in the diamond industry. His business is spread across Hong Kong, and USA. His permanent residence is in Mumbai, at the address mentioned in the title cause.

(3.) He has specifically put forth his contentions in paragraph Nos. 4.1 to 4.16 and grounds as set out in para 6, which read as under :-