LALIT KUMAR MODI Vs. SPECIAL DIRECTOR, DIRECTORATE OF ENFORCEMENT (WESTERN REGION), GOVERNMENT OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, GROUND FLOOR, KAISER

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, Rule is made returnable forthwith.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner claims the following reliefs:-

(3.) The petitioner before us is presently residing in London. He says that he was one of the Vice Presidents of the Board of Control of Cricket in India (hereinafter referred to as "the BCCI"). This board organised a tournament styled as Indian Premier League (hereinafter referred to as "the IPL") and the petitioner was appointed as a Chairman of the governing council of this IPL, which is the sub-committee of the BCCI. However, he continued as the Vice President of the BCCI and Chairman of this IPL till 26th April, 2010.