SANTOSH BHADORIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Regard being had to be similitude of the question involved, on the joint request, matters were heard analogously on admission and decided by this common order.

(2.) The facts are taken from W.P.No.5861 of 2024.

(3.) In this petition filed under Article 226 of the Constitution, the petitioner has called in question (i) show cause notice dtd. 05/01/2024 (Annexure P/1) issued under Sec. 24(1) of the Prohibition of Benami Property Transactions Act, 1988 (hereinafter referred as 'Act of 1988') and (ii) Provisional Attachment Order (P.A.O.) dtd. 05/01/2024 (Annexure P/2) issued under Sec. 24(3) of Act of 1988.