NARAYAN DIWAKAR Vs. C B I

JUDGEMENT

(1.) The petitioner, who was a member of Indian Administrative Services (1969 Batch), and retired from the said service on 30.6.2004 on attaining the age of superannuation, has filed this petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for issuing a writ/order or direction to quash 30 FIRs, fully detailed in Annexure P-5 to the petition, and any other FIR(s) registered by the respondent/CBI in respect of the revival of the Co-operative Group Housing Societies (in short "CGHS") during the tenure of the petitioner as Registrar Co-operative Societies, Delhi ("RCS") from March, 2001 to 30th June, 2004 or for deletion of his name from the said FIRs.

(2.) Before adverting to the various grounds and pleas on which the quashing of the said FIRs is being sought, it will be useful to notice the background which formed the genesis for the registration of the said FIRs. A Division Bench of this Court, seized of a WP(C) 10066/2004, titled as Yogi Raj Krishna Cooperative Group Housing Society Ltd. Vs. DDA, on a consideration of the matter directed the CBI to inquire/investigate in the cases of 135 Cooperative Group Housing Societies. The relevant portion of the order of the Division Bench dated 2.8.2005 reads as under:-

(3.) It would appear that pursuant to the said order of the Division Bench, CBI filed its report on 3.10.2005 and on a consideration of which, the Division Bench passed the following order: