RAMESH NANJI SHAH Vs. DIRECTOR OF ENFORCEMENT

JUDGEMENT

(1.) The petitioner before us is aggrieved and dissatisfied with an order dated 24/11/2000, passed by the Special Director (Enforcement) exercising powers under the Foreign Exchange Management Act, 1999. This Special Director (Enforcement), Ministry of Finance, Government of India, Mumbai, is authorized by the law to adjudicate the show cause notice.

(2.) The procedural law which authorized him was the Foreign Exchange Regulation Act, 1973 (for short 'FERA').

(3.) It is alleged that the information was received by the Mumbai Zonal Office of the Enforcement Directorate from the Income Tax Department, Mumbai. A search was carried out on the basis of this information and the search was carried out in the premises of two commercial entities. The search was also carried out so as to obtain the details in regard to the business of the sister concerns. Even the residential premises of Shri Dhirajlal Nanji Shah @ Dhirubhai Shah of M/s. Time Video Group of Companies, was searched.