AFTABUDDIN AHMED Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) Heard Mr. A. M. Bora, the learned Senior counsel assisted by Mr. V. A. Choudhury, the learned counsel appearing on behalf of the Petitioners and Mr. R. K. D. Choudhury, the learned Deputy Solicitor General of India. I have also heard Mrs. A. Gayan, the learned CGC appearing on behalf of the Respondents.

(2.) The present writ petition has been filed assailing the Provisional Attachment Order No.01/2020 dtd. 24/6/2020 (for short "the impugned order") whereby the Respondent No.2 in exercise of the powers under Sec. 5(1) of the Prevention of Money Laundering Act, 2002 (for short "the Act of 2002") had provisionally attached the 3 (three) properties mentioned in the Schedule to the impugned order.

(3.) Before dealing with the legality and validity of the said impugned order, this Court would like to deal with the facts involved which would have material bearing on the decision.