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Judgment
7 paragraphs · 225 wordsC.Jayachandran, J
The instant Writ Petition is preferred by the petitioner seeking the following reliefs:
“i) Issue a writ of mandamus for such other direction or order compelling the 3rd respondent to grant final bill to the petitioner.
ii) Issue a writ of mandamus for such other direction or order to conduct detailed investigation in Exhibit P7, by the 2nd respondent without any delay.
iii) Issue such other direction or order as is deemed just and necessary in the facts features and circumstances of the case.”
As regards relief no.(ii), this Court notice that the same is to conduct a detailed investigation to Ext.P7 complaint by the 2nd respondent. This Court is of the opinion that the prayer for investigation, if any, has to be made by filing appropriate Criminal Miscellaneous Petition before the Special Court concerned and not by filing a Writ Petition before this Court. As regards relief no.(i), again, it is purely private and personal in nature to grant the final bill, which is allegedly due to the petitioner, which again is not a relief, which falls within the ambit of the Prevention of Corruption Act.
In the circumstances, this Writ Petition will stand dismissed, however, reserving the right of the petitioner to approach the Special Court with respect to the relief no.(ii), in case he is so advised.