SHREEROOPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court challenging an approval accorded by the State Government for conducting an investigation against her under Sec. 17A of the Prevention of Corruption Act, 1988 (for brevity, referred to as "the Act").

(2.) The facts of the case are that a proposal was submitted by the Deputy Inspector General of Police, AntiCorruption Bureau, to the Government seeking approval to investigate Sri T.Shyam Bhat (the then Commissioner of the BDA) and Smt.Shreeroopa (the petitioner), who was working as Deputy Secretary-III in the Bangalore Development Authority ("the BDA", for short).

(3.) It was stated that the site bearing No.617 measuring 40' X 60' had been allotted to one Sri. P.Bhaskar Reddy by the BDA in Sir. M.Vishweshwaraiah Layout, 5th Stage. Subsequently, an alternative site bearing No.1607/69 was allotted to him in the very same 5th Stage in place of Site No.617, and an allotment letter, along with a possession certificate were also issued. Subsequently, a Sale Deed was also executed in the year 2005 in favour of Sri. P.Bhaskar Reddy.