INDIA AWAKE FOR TRANSPARENCY Vs. DIRECTORATE OF ENFORCEMENT

JUDGEMENT

(1.) Heard Shri R. Subramanian, learned advocate for the petitioner, Shri. C.V.Nagesh, learned Senior Advocate for respondent No.4 and Shri S. Ganesh, learned Senior Advocate for respondent No.5.

(2.) Learned Senior Advocates for respondents raised a preliminary objection with regard to maintainability of this writ petition. Among various grounds, they submitted that petitioner has filed a public interest litigation registered as W.P.No.3635/2020 with a prayer inter alia for a writ of mandamus and to direct respondents No.1 to 10 therein to constitute a multi disciplinary investigation team to investigate and prosecute Shri.A.H.Premji (respondent No.11 therein) and his associates for the offences alleged to have been committed by them, set out in its representations dated January 30, 2020 and February 3, 2020 submitted to respondents No.1 to 6 therein. They submitted that Director, Enforcement Directorate, respondent No.1 herein was respondent No.7 in the PIL.

(3.) In this writ petition, petitioner has inter alia prayed for a direction against Director of Enforcement to register a case of money laundering arising out of scheduled offences set out in Special Case No.69/2020 on the file of learned XXIII Additional City Civil and Sessions Judge, Bengaluru based on the information given by petitioner in its representation dated January 31, 2020.