ISHWAR R GIDWANI Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Rule, returnable forthwith. The learned counsel for the respondents waives service. By consent, heard the learned counsel for the parties.

(2.) The petitioner has impugned the order dt.4.8.04 passed by the competent authority, so also the order dt.14.6.06 passed by the appellate tribunal and the proceedings initiated under section 7 and 19 of the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (for short SAFEM (FOP) Act). The petitioner has sought Writ of certiorari and declaration that the impugned orders be held as null and void and the same be quashed and set aside.

(3.) The facts leading to the initiation of the proceedings can be summed up as under: