K. VELAYUDHAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs sought in this writ petition are as follows:

(2.) The petitioner had made a complaint to the Director, Vigilance and Anti-Corruption Bureau (VACB) with regard to the corrupt practices allegedly committed in granting building permit and occupancy certificate from the Malappuram Municipality. On the basis of that complaint, as per Ext.P1 communication, the Director, VACB has sent a request to the first respondent for granting prior approval for conducting preliminary enquiry under Section 17A of the Prevention of Corruption Act, 1988. Subsequently, the petitioner made Ext.P2 representation to the first respondent praying that prior approval may be granted for conducting the preliminary enquiry as requested by the Director, VACB.

(3.) The petitioner laments that the first respondent has not so far taken any decision on Ext.P1.