SUMIT ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been moved before his Court at the instance of the petitioner being listed under Supplementary list placed after recess after the notice given to the learned Additional Solicitor General, West Bengal.

(2.) The petitioner has challenged the constitutional validity of Sec. 50(2), (3) and (4) of the Prevention of Money Laundering Act, 2002 (PMLA) read with Sec. 24, 63 and 66 of the PMLA 2002 as ultra vires of the Constitution of India and as a consequence thereof to quash and to set aside the summons dtd. 24/9/2021 and 25/10/2021 issued by the respondent no. 2 under Sec. 50(2) of PMLA, 2002 in respect of ECIR/17/HIU/2020 for a direction to restrain the respondent no. 2 from issuing any further summons under Sec. 50(2) of PMLA 2002 against the petitioner.

(3.) It is further submitted that the second summon dtd. 25/10/2021 has been received by the petitioner with the direction upon him to appear on 23/11/2021 at 11.00 hrs. with the documents as per the annexure 'A'. The petitioner has challenged both the summons in this writ application.