(1.) The present writ petition has been filed by the petitioner with the following relief(s):
(2.) Mr. Khare, learned Senior Advocate appearing for the petitioner would submit that the petitioner is a practicing Advocate since 1987 and has been mainly practicing as Tax Counsel. He has been the President of Income Tax Bar Association, Raipur and Indirect Tax Practitioiners Association of Chhattisgarh. The petitioner is also engaged in activities relating to public interest. The petitioner has held the following posts in his social life:
(3.) Mr. Khare would further submit that the respondent authorities have not registered FIR against the high-ranked bureaucrats, who are involved in the cases of corruption despite disclosure of the respondent No.6 and 7 to the respondent authorities that the high ranking officers namely Anil Tuteja, Saumya Chaurasia, Vivek Dhand and Sameer Vishnoi have committed cognizable offences under the Prevention of Corruption Act and 1988 Indian Penal Code, 1860.