SUREN UPPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition by way of Public Interest Litigation has been filed with a prayer to direct court monitored inquiry/investigation by SIT into the alleged illegal and unlawful acts of phone tapping/interception and recording by the respondent Nos.4 to 6/ESSAR Group of Companies during the period 2001- 2006. Certain other reliefs, including providing security to the petitioner till the investigation is concluded and to allow him to submit to this court the data, documents and recorded CDs containing the incriminating conversations in a sealed cover for safe custody of the same, are also sought.

(2.) We have heard the petitioner who appeared in person.

(3.) Shri Sanjay Jain, the learned Additional Solicitor General, who appeared on advance notice on behalf of the respondent No.1/Union of India, has placed before this court the original file of the Government of India, Ministry of Home Affairs relating to the issue raised in the petition and submitted that the petitioner's complaint regarding the alleged illegal and unauthorized interception, tapping and recording of phone calls by ESSAR Group was sent by the Prime Minister's Office to the Ministry of Home Affairs for appropriate action and pursuant thereto the Ministry of Home Affairs has already directed the Delhi Police to conduct a preliminary inquiry. The learned ASG has also submitted that after receiving the inquiry report the appropriate action in accordance with law would be taken.