CENTER FOR PUBLIC INTEREST LITIGATION & ORS Vs. UNION OF INDIA DEPARTMENT OF TELECOMMUNICATIONS & ORS

JUDGEMENT

(1.) This is an important case pertaining to 2G Spectrum. The petition was filed in 2010. Various orders had been passed by this Court number of times. Thereafter, for the last several years, we find that nothing substantial happened in the matter.

(2.) Ultimately, this Court has passed an order on 4.1.2018 to investigate the case further and to submit the status report and the case was ordered to be listed on 23.1.2018. Thereafter, it is coming up today.

(3.) This case has significance for the people of this country as the 2G scam has attracted the attention of this Court and citizenry since long. It is an unfortunate state of affairs that so far an investigation in all 2G and other allied cases has not been completed in all the issues and allied aspects. We direct all the concerned agencies, CBI, Enforcement Directorate etc. in the circumstances, as assured by Shri K.K. Venugopal, A.C. and Attorney General for India, that investigations shall be completed within six months in all the cases and on all the aspects of the matter and no stone shall be left unturned in this regard and all guilty shall be booked but at the same time, certain difficulties/ resistance in the process were pointed by Shri K.K. Venugopal, Attorney General for India. Let those difficulties be placed on record and status report of the various cases be also placed on record in a sealed cover, within a period of two weeks.