PRADEEP KUMAR Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Heard Mr. T.Niranjan Reddy, learned Senior Counsel representing E.Venkata Siddhartha, learned counsel for the petitioners; and Mr. V.Ram Krishna Reddy, learned Standing Counsel for Enforcement Directorate representing the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India petitioners have prayed for the following reliefs:

(3.) However, at the time of hearing, learned Senior Counsel for the petitioners confined his arguments to prayer No. (i) above, that too, on two grounds which we will advert to in the course of the judgment.