SUO MOTU Vs. CHIEF SECRETORY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. Surendra Desai, learned Senior counsel who appears on behalf of Mr. D. L. Jagadish who has filed vakalath on behalf of Mr. H. D. Deve Gowda on whose letter dated 8. 1. 2009 suo motu public interest litigation was initiated. The letter along with the book by name of "bangalore-Mysore Infrastructure Corridor Project - a Case study in Fraud and Collusion to defeat the ends of justice and defraud courts" published by Legal Cell, Janata Dal (Secular), Karnataka State unit, Bangalore was enclosed with the said letter dated 8. 1. 2009.

(2.) MR. Ashok Haranahalli appears for respondents -1 to 3 and 9, Mr. Jayakumar S. Patil, Senior Advocate appears for M/s. King and Partridge on behalf of respondents -4 and 5, Sri S. G. Kulkarni appears for respondent no. 7 and Sri B. R. Srinivasa Gowda appears for respondent No. 8. Even though notice is served on respondent No. 6 - Union of India, we are of the considered opinion that the 6th respondent is not a necessary party.

(3.) MR. Desai appearing for Mr. Deve Gowda wanted to file an affidavit in support of the contents of the letter dated 8. 1. 2009. Similarly, Mr. Ashok haranahalli, learned Counsel appearing for respondents -1 to 3 and 9 and Mr. Jayakumar S. Patil appearing for respondents -4 and 5 seek four weeks time to file objections to the letter. In our considered opinion, in view of the letter dated 8. 1. 2009 and the said book enclosed therewith, there is no need to file any additional affidavit by Mr. Deve Gowda before us in this regard.