GENERAL MANAGER, KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES DEVELOPMENT LTD Vs. KERALA LOK AYUKTA, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The writ petition has been filed praying to quash Ext.P8 order passed by the Lok Ayukta in Complaint No.1331 of 2009 to the extent it directs the petitioner to re-assign certain lands in favour of legal heirs of Smt.Ammu.

(2.) Heard the counsel for the petitioner and the counsel for the respondents.

(3.) The counsel for the petitioner submits that the issue raised in the writ petition is covered by a judgment of a Division Bench of this Court in Sudha Devi K. v. District Collector, Trivandrum and others, 2017 2 KerLT 1127. The Division Bench has, in the above case, held that on a plain reading of Section 12(1) of the Lok Ayukta Act, 1999, it is clear that the Lok Ayukta can only make a report to the concerned authority with recommendations and that no positive directions can be issued by the Upa Lok Ayukta or Lok Ayukta, as they are not such a statutory authority. The Division Bench specifically held that Lok Ayukta has only recommendatory jurisdiction.