SUBIR GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application was called on for hearing on August 7, 2012. Since no one had appeared on behalf of the respondents, this Court directed the petitioner to give further notice. Pursuant to the order of this Court further notice was given. An affidavit of service has been filed. The affidavit of service filed in Court today is taken on record. No one has, however, appeared to oppose the writ application today either.

(2.) In this writ application the petitioner has sought implementation of an order of the Foreign Exchange Appellate Tribunal in Appeal No. 274 of 1994.

(3.) The Enforcement Directorate searched the office and residential premises of the petitioner on 5th February, 1993. Indian Currency worth Rs. 19,600/- was seized from the petitioner's office. The Enforcement Directorate seized 1702 US Dollars, 605 Sterling Pounds, Rs. 80,750/- in Indian Currency and Indira Vikas Patra Scripts of the face value of Rs. 80,750/- from the residence of the petitioner. A show cause notice was issued to the petitioner for alleged violation of Sections 8(1) and 8(2) of the Foreign Exchange Regulation Act, 1973, hereinafter referred to as 'FERA', read with Section 63 of the FERA.