RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India praying for a direction to the police to register an FIR on the basis of the complaint filed by the petitioners herein before the official respondent as well as a direction for constitution of a Special Investigating Team/CBI to conduct investigation into the complaint in the time bound manner.

(2.) A perusal of the writ petition reveals that the complaint relates to an alleged unauthorized demolition of some dwelling houses as far back as in the year 2006.

(3.) Admittedly, the petitioners instituted a complaint in this behalf only on 16th October, 2014.