S.P. VELUMANI Vs. ARAPPOR IYAKKAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the impugned order dtd. 8/11/2021 passed by the High Court of Madras in Writ Petition No. 34845 of 2018.

(3.) The brief facts necessary for adjudication of this dispute are as follows: the appellant was a Cabinet Minister in the State of Tamil Nadu from 2014. On 11/9/2018, one Mr. R.S. Bharathi filed a complaint with the Directorate of Vigilance and Anti-­Corruption. He also filed a criminal petition before the Madras High Court, being Crl.O.P. No. 23428 of 2018. On the very next day, respondent No.1 filed a complaint before Director, Directorate of Vigilance and Anti-­Corruption and SP, Anti-­Corruption Bureau, CBI. As no action was forthcoming by the aforesaid Authorities, respondent No.1 filed a writ petition registered as WP No. 34845 of 2018 before the High Court seeking, inter alia, a mandamus directing the Director, Directorate of Vigilance and Anti-­Corruption to register an FIR on the basis of the complaint lodged by him and to constitute an SIT for the purpose of investigation. It may be necessary to note that both, the writ petition and Crl.O.P., were tagged and heard together.