HILAL AHMAD MIR Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) The issues involved in the instant petitions are akin and analogous to each other and are taken up hereunder for final disposal at this stage with the consent of learned counsel for the parties.

(2.) Before proceeding to advert to the issues involved in the petition, the brief facts in context of issues involved are briefly detailed hereunder:

(3.) The petitioners herein have maintained the instant petition on the following grounds: