VISHWAS BHAMBURKAR Vs. UIO

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India filed as a public interest litigation seeks a direction for registration of a FIR under Sections 109, 110, 111, 119, 120, 120(b), 121, 161, 162, 164, 165, 167, 193, 397, 403, 406, 408, 409, 417, 478, 420 of the IPC and investigation thereof by the Central Bureau of Investigation (CBI).

(2.) The petitioner, invoking the provisions of the Right to Information Act 2005, had sought authenticated photocopies of the project report regarding "Development of Ayurvedic Health Resort and Herbal Garden at Vagamon" as well as the notings on the Ministry of Tourism file with respect thereto. As per the petitioner, the said project report document was submitted by Department of Tourism, Government of Kerala to the Ministry of Tourism. According to Ministry of Tourism, the said project report was not received. The petitioner, before the Central Information Commissioner (CIC) produced a photocopy of the said project report document having signatures of various officials of the Ministry of Tourism and the Public Information Officer (PIO) of the Ministry of Tourism confirmed those to be the signatures of the officials of the Ministry of Tourism. However the Ministry of Tourism still insisted that in its records the said report was not available. The CIC directed the Secretary, Ministry of Tourism to enquire into the matter. A fact finding enquiry held concluded beyond reasonable doubt that the original project report document was not available in the Ministry of Tourism.

(3.) The respondent No.1 filed W.P.(C) No.3660/2012 in this Court against the order of the CIC and in which a fresh direction was made for enquiry. Though the petitioner states that he is not aware of the outcome of the direction issued by this Court but the counsel for the respondents appearing on advance notice has handed over in the Court a copy of the Report dated 6th November, 2013 which also records that it cannot be concluded beyond reasonable doubt whether the project report document for the project "Development of Ayurvedic Health Resort and Herbal Garden at Vagamon" as submitted by the Stated Tourism Department of Kerala vide its letter dated 16th October, 2006 was the same whose photocopy had been provided by the petitioner before the CIC; it is further recorded that the matter being old and with two of the officers who are impleaded as respondents no.2&3 herein having expressed their inability to recollect anything at this point of time, having already retired, nothing conclusive could be said.