IRSHAD AHMAD QURESHI Vs. STATE OF J&K

JUDGEMENT

(1.) By this common judgment, afore-titled three writ petitions filed by the petitioners, are proposed to be disposed of.

(2.) By virtue of writ petition bearing OWP No.757/2018, the petitioners have challenged the provisions contained in Prevention of Money-Laundering Act, 2002 (hereinafter referred to as 'the PMLA'). Challenge has also been thrown to proceedings initiated against the petitioners pursuant to ECIR/01/SRZO/2011 dtd. 29/4/2011, which are stated to be pending before the Designated Court.

(3.) In OWP No.820/2017, the petitioners have challenged the proceedings initiated against them pursuant to ECIR/01/SRZO/2011 dtd. 29/2/2011, as also the aforesaid ECIR.