M L NARASIMHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this writ petition praying for a writ of mandamus directing the first respondent to obtain sanction for the prosecution from the competent Authority as provided under Section 10 of the prevention of Corruption Act, 1988 against the fourth and fifth respondents for the offences punishable under Sections 7, 10,11 and 11 of the Prevention of corruption Act, 1988.

(2.) THE case of the petitioner is that the fourth respondent has written a book by name'seshan - An Intimate Story'and published the same through the fifth respondent as author of the book with the price of each book Rs. 250/ -. THE title coupled with the photograph of the fourth respondent in the said book would give a clear attraction, publicity and temptation to all citizens of India to purchase the book even without a moment of scrutiny.

(3.) HENCE the writ petition is devoid of any merit and accordingly the same is dismissed. .