SAJI VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st accused in C.C. No. 8 of 2021 on the les of the Enquiry Commissioner and Special Judge, Thalassery, Kannur has led this Criminal Miscellaneous Case under Sec. 482 of the Code of Criminal Procedure, seeking the following prayers:-

(2.) Heard the learned counsel for the petitioner and the learned public prosecutor representing VACB. Perused the records.

(3.) On 20/7/2015, Naduvil Grama Panchayath passed a resolution and requested DTPC Kannur to start a new tourism project at Palakkayam Thattu. On 25/7/2015, DTPC Kannur submitted this proposal to the Director, Department of Tourism, Thiruvananthapuram vide ref. No. DTPC/3153/2015, with the request to sanction the proposal to develop this area as a major Tourist spot in North Kerala. Sri.Vijayakumar, Techno Architect, Malappuram (empanelled Architect of DTPC) prepared the Detailed Project Report for an amount of Rs.2,70,96,887.00. The Project report was submitted to the working group, Department of Tourism, Thiruvananthapuram, and the Department of Tourism accorded Administrative Sanction to the tune of Rs.1.00 Crore as per GO (Rt) No. 642/15/TSM, Dtd. 23/12/2015. Consequently, the DTPC Executive Committee approved the Project.