(1.) The petitioner, who was the former Chief Minister (BJP) of the State of Karnataka, is before this Court under Articles 226 & 227 of the Constitution of India, praying for the following reliefs:
(2.) The Government of Karnataka in Commerce and Industries Secretariat, in continuation of Government order dated 23.6.2006 (Annexure-F), and for the purpose of widening the scope of illegal mining entrusted to Lokayukta, in exercise of the powers under Section 7(2A) of the Karnataka Lokayukta Act. 1984, issued a Government order bearing No CI 164 MMM 2006 dated 12.3.2007 (annexure-G) and referred the actions, for thorough investigation, and submission of report to the Government. The scope of investigation by the Lokayukta was to cover the period commencing from 1.1.2000 to 22.7.2006. The Department of Mines and Geology. Mysore Minerals Limited and Forest Department were directed to produce all the documents and records to the Lokayukta.
(3.) The background and terms of reference to the Commission under Section 3 of the Commissions of Inquiry Act. 1952 and the reference of 'actions' to the Lokayukta under section 7(2A) of the KL Act are one and the same, except clause (g).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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