DIVINE RETREAT CENTRE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition filed by the petitioner arises from the action taken by the Special Investigation Team headed by the 4th respondent. The team has been constituted by the Government on the basis of the directions issued by this Court in Crl.M.C. No. 405/06 dated 10/3/2006. In the words of the petitioner, the prayers in the writ petition and the interim relief are as follows:

(2.) Crl. M.C. No. 405/06 was initiated by a learned Judge of this Court suo motu on the basis of an anonymous petition received. It is unnecessary to advert to the background in which the learned Judge proceeded to pass the order dated 10/3/2006. What is important is the conclusions and directions that were ultimately issued by the Court. For the sake of convenience, I shall extract below the relevant conclusions and the operative portion of the order dated 10/3/06:

(3.) It is significant that the petitioner or the Government or any other has not chosen to challenge the said order. The said order is in force. The learned Counsel for the petitioner submits before me that the petitioner has not challenged the said order and has no intention of challenging the order now. The Special Investigation Teamhas been constituted by the Government. Reports have been filed by theSpecial Investigation Team. Directions have been issued in the matter by this Court earlier on such reports.