JAISON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had made Ext.P6 complaint to the District Collector, Thiruvananthapuram regarding the malpractices committed in relation to some construction works done by Chenkal Grama Panchayat. He had sent a copy of the same to the Director, Vigilance and Anti-Corruption Bureau (VACB), Thiruvananthapuram.

(2.) The petitioner laments that the Director, VACB has not taken any action on Ext.P6 complaint. He has filed this writ petition to issue necessary directions to the Director, VACB to conduct investigation into the allegations raised in Ext.P6 complaint.

(3.) Heard learned counsel for the petitioner and the learned Public Prosecutor.