A.N. Dikshit, J. - (1.) The instant application Under Sec. 12 of the Contempt of Courts Act read with Sec. 151 Code of Civil Procedure has been filed by one Sri Maqbool Ahmad for taking action against the opposite parties: 1. Sri Bhute Lai, Director, Enforcement Directorate, New Delhi.
(2.) Sri O.N. Chatopadhyay, Assistant Director, Enforcement Directorate (FERA), Varanasi, and
(3.) Sri M.H. Khan, Enforcement Officer, Enforcement Directorate (FERA), Varanasi for the disobedience of an interim Order dated 24th May 1985 passed in Civil Misc. Writ No. 7193 of 1985 and also for utterances made by opposite parties Nos. 2 and 3 thereby lowering down the dignity of the Court and tending to scandalize it much to the prejudice of the applicant. The prayer in the petition, however, is: It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to summon the opposite parties along with the Passport and Air Ticket of the applicant on or before 2nd July and punish the opposite parties for committing the contempt of this Hon'ble Court both by not complying with the Order dated 24.05.1985 and also for making indecent -remarks with a view to belittle the authority of this Hon'ble Court. 2. In brief the facts as disclosed in the present petition which gave rise to the filing of the writ petition, passing of an interim order on 24.05.1985, and then ultimately the filing of this petition are these: In the year 1952 the applicant went to Singapore on an Indian passport and he started some business there. After the independence of Singapore the persons living in Singapore continuously since 1952 were granted the status of ' permanent residents ' of that country and were also permitted to retain their original nationality. The Petitioner who was residing at Singapore since 1952 thus became a permanent resident of Singapore and also retained his Indian nationality. As a permanent resident of Singapore the applicant could, in view of the policy of Singapore authorities, engage himself in business and could also acquire property there. The applicant is a partner of Maqbool Ahmad quddoos traders which deals in general merchandise. According to the laws of Singapore a permanent resident would cease to be a permanent resident of that country if he stayed in any other country on a visa issued by Singapore authorities for a period of more than one year. The applicant obtained an Indian passport issued by the Indian Embassy at Singapore and a re -entry permit/visa valid up to 09.07.1985 issued by the authorities of Singapore for visiting India. The applicant came to India on 10.07.1984. After his arrival in India the Petitioner wanted to go back to Singapore on 20.12.1984 but when he was boarding a plane he was arrested on suspicion by the officials of the Enforcement Directorate in Bombay. Nothing incriminating was found from the possession of the applicant yet the applicant was arrested and his passport and the air ticket were seized by the authorities of the Enforcement Directorate. 3. On an application being made by the applicant he was released on bail by the Chief Judicial Magistrate (Special) Allahabad, on 19.01.1985, with the condition that the applicant shall not leave India during the pungency of the case. The applicants' efforts to get back his passport and the air ticket from the authorities failed. The applicant succeeded in securing an order from the Magistrate to visit Singapore for two months but such an order was upset in revision by the IV Additional District Judge, Allahabad.;