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Mohd. Akram vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 13 April 2022 · Citation: (2022) 04 UK CK 0063

HON’BLE JUDGES
Manoj Kumar Tiwari, J · Ramesh Chandra Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (PIL) No. 43 Of 2022
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Judgment

10 paragraphs · 340 words

Manoj Kumar Tiwari, J

1.

According to the petitioner, he made a complaint to District Magistrate, Udham Singh Nagar regarding corruption and siphoning of public money by Municipal Authorities, on which a inquiry committee was constituted vide order dated 15.03.2021. Grievance of the petitioner is that no progress is made in the inquiry ordered by District Magistrate.

2.

By means of this Writ Petition, petitioner has sought the following reliefs:-

“i) issue a writ, order or direction in the nature of mandamus commanding/directing the respondent no.1 & 2 to constitute an independent agency or to constitute SIT to inquire the matter and submits its report before this Hon’ble Court within the stipulated time bound period as deemed fit to this Hon’ble Court, so that the culprits may be punished.

ii) issue a writ, order or direction in the nature of mandamus commanding/directing the respondent no.3 and 4 to submit the report of the inquiry in the aforesaid matter through the committee already constituted by respondent no.3 vide order dated without lingering on the matter, within the stipulated time bound period as deemed fit to this Hon’ble Court and to take proper action against the culprits/wrong doers.

iii) issue any other appropriate writ, order or direction which this Hon’ble Court may deem fit and proper under the circumstances of the case.

iv) award the costs of the petition in favour to the petitioner.”

3 Having regard to facts and circumstances of the case, we are of the considered opinion that ends of justice would be met if the District Magistrate is directed to take necessary steps for expediting the inquiry.

4.

Accordingly, the writ petition is disposed of with the direction to District Magistrate, Udham Singh Nagar to see to it that the on-going inquiry is concluded, if already not concluded, within eight weeks from the date of production of a certified copy of this order.

5.

It goes without saying that the persons against whom allegations were made, shall also be given reasonable opportunity of hearing by the inquiry committee.