NILOPAM DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ application directed against an order dated 30-7-1999 passed by S.S. Bajpai, Special Director, Enforcement Directorate imposing penalties of Rs. 20 lac each on the writ petitioner and one A.N. Ghosh.

(2.) The latter one surfaced as Amarendra Nath Ghosh of Kasba who presented a petition verified by his mother to the court. It was heard at length. The C.B.I. and its existence was challenged. So far as this court was concerned, the petition failed as thoroughly unmeriforious. Nothing is known to this court as to what has happened to appeals, if any, therefrom.

(3.) The allegations against Amarendra Nath Ghosh who safely stayed away from India were fraudulent dealing involving many crores of rupees, perhaps foreign exchange representing many crores of rupees.