K. S. SHIVASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claims to be a public spirited citizen. The petitioner has filed this petition as a public interest litigation seeking a writ of certiorari to quash the final scrutiny report dtd. 23/5/2015 submitted by the Karnataka Lokayukta.

(2.) The facts giving rise to filing of this petition briefly stated are that the petitioner filed a complaint against the Commissioner of Excise, Bengaluru in which, inter alia, it was alleged that for the period from 1984 to 2007, the dues payable to the Government by the Excise Contractors are not been recovered by him. The aforesaid complaint submitted by the complainant was enquired into and a report was submitted to the Lokayukta in the year 2015. The said report has been accepted by the Lokayukta. In the aforesaid factual background, this petition has been filed as a public interest litigation.

(3.) We have heard the learned counsel for the petitioner at length.