SURESH RUPSHANKER MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Writ Petition in the nature of Public Interest Litigation, the petitioners have prayed for the following reliefs:

(2.) According to the petitioners, the Legal Department of Government of Gujarat issued Notification dated 16.08.2011 appointing a Commission of Inquiry consisting of Hon'ble Mr.Justice M.B.Shah (Retd.), former Judge of Hon'ble Supreme Court of India as Chairman of the Committee under the Commission of Inquiry Act, 1952. The Commission was appointed to inquire into and report in respect of 17 allegations of corruption and mal-practice in respect of various transactions alleged to have been committed by the Government of Gujarat. The petitioners state that the Commission has submitted its report to the State Government but the same has neither been sent to the Governor nor tabled before the Legislative Assembly.

(3.) Petitioner No.1 is the Ex-Chief Minister of Gujarat State and petitioner Nos.2 and 3 are senior citizen of the State of Gujarat, who have also appeared before the Justice M.B.Shah (retired) Commission.