INDIA AWAKE FOR TRANSPARENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) This is third petition in succession filed by 'India Awake for Transparency' against different authorities to initiate action in the matter of acquisition of shares and amalgamation of Company. In all the cases, Shri. Ganesh, learned Senior Advocate appearing for private respondent has raised a preliminary objection with regard to maintainability of writ petitions. In substance, the preliminary objection is, petitioner has filed a public interest litigation registered as W.P.No.3635/2020 with a prayer inter alia for issuance of a writ of mandamus and to direct respondents No.1 to 10 therein to constitute a multi-disciplinary investigation team to investigate and prosecute Mr.A.H.Premji (respondent No.11 therein) and his associates for the offences alleged to have been committed by them, set out in petitioner's representations submitted to respondents No.1 to 6 therein. The Ministry of Corporate Affairs against whom a direction is sought in this writ petition was arrayed as respondent No. 2 in the said PIL. Petitioner has unconditionally withdrawn the PIL. Thereafter, it has filed five separate writ petitions against various statutory authorities. W.P. No. 13838/2020 is against SEBI, W.P. No.12073/2020 is against Enforcement Directorate, W.P. No.11482/2020 is against Reserve Bank of India (RBI). All three writ petitions have been dismissed.

(2.) Shri. Ganesh has submitted that this writ petition is directed against the Ministry of Corporate Affairs which was second respondent in the PIL. In view of unconditional withdrawal of the PIL, this petition is not maintainable and liable to be dismissed.

(3.) I have carefully considered rival contentions and perused the records.