TRISON FARMS AND CONSTRUCTION Vs. UT OF J&K

JUDGEMENT

(1.) This writ petition raises a short but significant question of law, which is: whether it is permissible for the Assistant Director, Directorate of Enforcement, acting under the provisions of Prevention of Money Laundering Act, 2002, to ask the Tehsildar, Narbal, Budgam, Kashmir, not to issue revenue extracts vis-vis certain properties which, admittedly, have not been attached under Section 5 of the said Act and have, in fact, been left out of attachment order already made by and confirmed by the competent authority?

(2.) The facts and circumstances in the backdrop of which the above question arises may be, briefly, noted.

(3.) Trison Farms and Constructions Pvt. Ltd., (hereinafter, the petitioner-Company) is a Private Limited Company, incorporated on 07.09.1999 under the provisions of the Indian Companies Act, 1956, having its registered office at Baba Dharam Dass Complex Fakhr-i-Kashmir Bridge, Barbarshah, Srinagar. Sarwa Begum wife of Zahoor Ahmad Shah Watali, through whom the present writ petition has been filed, is one of its Directors. The petitioner-Company is stated to be engaged in real estate business, buying land, developing it, raising construction of residential colonies and residential apartments thereon and sale thereof. The Company's present business project is stated to be going on at Sozeith, Tehsil Narbal, District Budgam.