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Judgment
9 paragraphs · 177 wordsK.Babu, J.
The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:-
“(i) Issue a writ of mandamus or any other appropriate writ, order or direction, directing the 3rd respondent to conduct effective and proper investigation on the basis of Ext.P10 within a time limit to be fixed by this Hon'ble Court;
(ii) Grant such other and further relief as this Hon'ble Court deems fit and proper to grant in the facts and circumstances of this case”
Heard both sides.
The learned Special Government Pleader submitted that as early as on 27.03.2019, VACB had addressed the additional respondent No.5 seeking approval under Section 17A of the Prevention of Corruption Act, 1988.
Therefore, the additional respondent No.5 is directed to take a decision on the request seeking approval under Section 17A within a period of one month from this date.
The learned Special Government Pleader shall inform the direction issued as per this judgment forthwith to the additional respondent No.5.
The Writ Petition is closed.