PRASHANT NARESHKUMAR TANJORKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, by way of Public Interest Litigation, by the petitioner, who claims to be a social activist by seeking the following reliefs:

(2.) Initially, the petition was filed by Mr.Imtiyaz M. Kureshi, learned counsel appearing for the petitioner. Matter was on board on 5.9.2018 and in the forenoon, Mr.Imtiyaz M. Kureshi appeared for the petitioner and argued. Thereafter, matter was passed over. In the second session, learned counsel, Mr.Imtiyaz M. Kureshi filed a letter dated 5.9.2018 seeking permission for withdrawal of his appearance from the subject matter and requested to delete his name as a counsel for the petitioner. On the aforesaid date, the petitioner partyinperson also appeared in the second session and made a request to adjourn the matter to enable him to appoint another advocate. At his request, the matter was adjourned to 10.9.2018. On the aforesaid date, the petitioner partyinperson requested to permit him to advance arguments as a partyinperson. We have permitted him and heard the partyinperson.

(3.) It is the allegation of the petitioner that in the State of Gujarat, illegal activities of corruption, land scams and money laundering are being carried out at mass level by certain persons, who have started some companies on forged and fabricated documents in different names, as such, inquiry is to be conducted on such illegal activities.