CENTER FOR PIL Vs. UNION OF INDIA

JUDGEMENT

(1.) At the commencement of hearing, learned Attorney General placed before the Court letter dated 14.03.2011 sent to him by the Registrar General of the High Court of Delhi conveying the decision taken by the High Court to nominate Shri O.R Saini, an officer of Delhi Higher Judicial Service, who is presently posted as Special Judge (PC Act) (CBI)-2, New Delhi, Patiala House Courts as the Special Judge to undertake the trial of cases in relation to all matters pertaining to what has been described as 2-G Scam exclusively.

(2.) Learned Attorney General gave out that he would ensure that two separate notifications are issued by the Central Government in terms of Section 3(1) of the Prevention of Corruption Act, 1988 and Section 43(1) of the Prevention of Money- Laundering Act, 2002 for establishment of the Special Court to exclusively try the offences pertaining to what has been termed as 2-G Scam and other related offences. Learned Attorney General submitted that appropriate notifications will be issued on or before 29.03.2011.

(3.) Shri K.K. Venugopal, learned senior counsel appearing for the CBI and the Enforcement Directorate assured the Court that he will suggest the name of an advocate, who can be appointed as a Special Public Prosecutor for conducting the cases before the Special Court.