VINOD MATHEW WILSON Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayers sought in this Writ Petition, which is filed as a public interest litigation, are as under:-

(2.) Petitioner submits that a money heist had occurred within the limits of Kodakara Police Station and that Crime No.146 of 2021 dtd. 7/4/2021 concerning the same had been registered in the said Police Station. According to the petitioner, since the said heist has hawala and money laundering overtones involving political leaders, he has preferred Ext.P3 representation dtd. 24/4/2024 and Ext.P5 representation dtd. 28/4/2024 before the concerned respondents inter alia seeking registration of a case under the Prevention of Money Laundering Act, 2002 (hereinafter referred to as 'the 2002 Act'). Petitioner laments that no action has been taken by the concerned respondents on his said representations and since according to him the nature of crime involved has ramifications for the economic security of the nation, he has moved this Writ Petition seeking the above prayers.

(3.) When this Writ Petition came up for consideration on 7/5/2024, the learned standing counsel for respondents 2 and 3 vehemently challenged the maintainability of the Writ Petition and sought time to file a statement specifically on the said respect.