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Judgment
5 paragraphs · 174 wordsDr Kauser Edappagath, J
The petitioner is aggrieved by the delay in granting approval under section 17A of the Prevention of Corruption Act, 1988 (for short, 'the PC Act') by the 2nd respondent.
The learned Special Public Prosecutor was directed to get instruction as to the action taken on the petition for sanction. The Public Prosecutor has submitted a report by the Deputy Superintendent of Police, Director, Vigilance, VACB, Thiruvananthapuram. In the report it is stated that the quick verification was conducted on the complaint preferred by the petitioner and on receipt of the enquiry report, it was forwarded to the 2nd respondent for approval under section 17A of the PC Act. It is further stated that the proposal for approval is under consideration.
In these circumstances, the 2nd respondent is directed to take a decision on the question of approval under section 17A of the PC Act within a period of one month from the date of receipt of a copy of this judgment.
Writ petition is disposed of as above.