V D SATHEESAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitions revolve around a common issue. In substance, these two writ petitioners pray that this Court direct an investigation by the Central Bureau of Investigation into certain allegations. It is difficult to spell out precisely the nature of the allegations and it can only be indicated by quoting from the relevant portion of the appropriate pleadings in these two writ petitions.

(2.) IN W.P.(C).No.6552 of 2011, it is stated that a vigilance enquiry was ordered by the State of Kerala. A report of the Vigilance Enquiry is annexed as Exhibit P1, which indicates as follows:

(3.) THE conduct and sale of lottery tickets has been a major issue in the State of Kerala for a few years. It has wide ranging socio, economic and political ramifications, generating enormous litigations. THE economic implications are mammoth. All the political parties functioning in the State of Kerala complain that there is something rotten about the conduct of lotteries and sale of lottery tickets in the State of Kerala - but the system goes on.