GHAZALA SHEHROZ MALIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court complaining about the wrongful attachment of her immovable property.

(2.) She is aggrieved by the contents of the communication dated 1-3-2016. This communication reads as under :

(3.) It is common ground that on 21-3-2016 the communication was replied by none other than the addressee itself. Kohinoor Planet Constructions Pvt. Ltd. clarified that Ghazala Shehroz Malik, the petitioner before us, is the purchaser of Flat No. 2112, Kohinoor City "C" Co?operative Housing Society Ltd. which is registered now and the details of all the unit holders, including the petitioners and the records have been handed over to the society. The Chairman of the society was informed about this communication from the Revenue. Further reliance is also placed by Mr. Shah on the letter addressed by the petitioner?herself on 7-4-2016 denying any kind of business relationship with Badshah Malik, the alleged kingpin in smuggling of red sanders. She states that there is no basis for the allegation that the funds, generated from the smuggling activities, have been utilized by Badshah Malik for purchase of immovable properties. This is reiterated by her in another letter dated 18-4-2016. In answer to such allegations, the Revenue filed an affidavit of the Deputy Director of DRI, who refers to the role of Badshah Majid Malik and states that the husband of the petitioner, together with Badshah, was instrumental in floating a company called Empire India Multitrade Pvt. Ltd. It is in these circumstances that when the kingpin and the husband of the petitioner were involved in the operation of two private limited companies that the communication was addressed to the petitioner and she was called upon to produce the original documents for scrutiny and perusal of the DRI.