K.AROAH Vs. ACB

JUDGEMENT

(1.) Since, the issue involved in these two Writ Petitions being common, the same are being disposed of by this common order.

(2.) These Writ Petitions are filed under Article 226 of the Constitution of India being aggrieved by the action of the 1st respondent in issuing the impugned proceedings dated 03.01.2020, whereby the 2nd respondent was called upon to freeze the bank account of the petitioners as mentioned therein, maintained with the 2nd respondent Bank, as being illegal, arbitrary, unconstitutional and without jurisdiction.

(3.) Heard Sri S. Niranjan Reddy, learned Senior Counsel representing Ms. G. Sri Ranga Pujita, learned Counsel for the petitioners and Sri V. Ravikiran Rao, learned Counsel appearing for the 1st respondent.