M.V.ALIAS Vs. KERALA LOK A]YUKTA

JUDGEMENT

(1.) Contending inter alia that Lok Ayukta has entertained a complaint and also ordered an investigation, instant writ petition is filed for the following reliefs:

(2.) Short facts leading to writ petition are:

(3.) The petitioner is not a public servant or he does not come within the purview of persons against whom the 1 st respondent can conduct enquiry or order investigation under the provisions of Kerala Lok Ayukta Act, 1999. The 1st respondent or its officers cannot order enquiry or investigation against the petitioner. Therefore the respondents are not justified in conducting enquiry and investigation against the petitioner. Even though the petitioner requested the Registrar of the 1st respondent and respondents 2 and 3 not to continue with the investigation and enquiry against the petitioner, those requests were not considered and they are taking the stand that since there was a direction by the Lok Ayukta and therefore they have to continue with the enquiry and investigation. Even though the petitioner had sought for copies of the complaints and directions issued by the Lok Ayukta by filing Ext.P1 Application and similar applications, so far the documents have not been furnished. On enquiry, it is learnt that no case is pending against the petitioner before the 1 st respondent and no complaint has been considered in open court by the 1st respondent against the petitioner. The petitioner apprehends that he may be taken into custody illegally and harassment will be meted out to him.