- (1.) Heard Shri A. Subba Rao, learned counsel for the Union of India and Shri S. K. Bhattacharya, learned counsel for the respondents.
(2.) Special leave granted.
(3.) Immediately after the authorities of the Enforcement Directorate conducted search and seizure operation and recovered certain foreign and Indian currency allegedly from the premises of the respondents, the respondents moved the High Court of Jammu and Kashmir under Art. 226 of the Constitution of India. The High Court admitted the writ-petition and made an interlocutory order directing the return of the seized valuables on certain terms. The Union of India assails the correctness of this order.;