NANDAKUMAR NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is a Senior Citizen is before this Court to issue a writ of certiorari to quash the Order dated 13.7.2012 issued by the Police Inspector, Town Police Station, Tiptur, Tumkur District, being arbitrary, erroneous, opposed to law, equity and justice as per Annexure-V and a writ of mandamus directing the first and second respondents herein to refer the entire matter to the C.B.I. for investigation regarding misdeeds done by the 6th and 7th respondents herein touching the character and integrity of the society or in the alternative direct respondent Nos.1 and 2 to consider the request of the petitioner for referring the matter regarding illegal activities and criminal acts being done by respondent Nos.6 and 7 to the C.B.I for investigation and report as per Annexure-H.

(2.) It is the case of the petitioner that private respondent Nos.6 and 7 have been committing crimes one after another and have been misusing and misappropriating public money in the guise of running educational institutions. Respondent Nos. 6 and 7 have not only duped the people, but also have been getting undue benefits from the Government and other Public Institutions. The Banks and even Education Department are also not exceptions in their cases. The 6th respondent has also misappropriated and misused the funds of Mattadhipathi/Swamigalu of Murusavir Mutt by creating forged Power of Attorney and by operating Bank accounts without any authority of law to do so. Though all these matters were brought on record and were complained to the Public and Government, no action of whatsoever has been taken against them. Therefore, the petitioner is before this Court for the relief sought for.

(3.) I have heard the learned Counsel for the parties to the lis.