ARUN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) ISSUES raised in these writ petitions and the parties are common and therefore these cases were heard together and are disposed of by this common judgment. WP(C) No.20125/ 2011 is adopted as the leading case and documents produced therein are referred to in this judgment.

(2.) FROM May, 2006 till May, 2011 the petitioner's father was the Chief Minister of the State and the 3rd respondent was the Opposition Leader in the Legislative Assembly. During the said period, on the floor of the Legislative Assembly and outside, members of the opposition raised several allegations against the petitioner and his father. Subsequently, the 3rd respondent sent Ext. P1 letter dated 01/03/2011 containing as many as the 11 allegations against the petitioner, against the Chief Minister himself and his office. The contents of this letter being relevant to decide the issues raised in these writ petitions, the letter is extracted for ready reference:

(3.) ACCORDINGLY, the 1 st respondent issued Ext. P2 letter dated 10/03/2011 to the Registrar of the Kerala Lok Ayukta requesting that steps be taken for an enquiry in terms of Section 7(3) of the Act into the allegations contained in Ext. P1 letter. Ext. P2 letter reads thus: