MANSOOR ALI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.Mansoor Ali Khan, party-in-person, has sought for a writ of mandamus directing the respondents 1 to 4 herein to consider his representation dated 12.07.2018 and forthwith stop forcibly implementing hazardous projects in the State of Tamil Nadu, to abolish the present tender system of allotting public welfare contracts in the State of Tamilnadu to private contractors, which according to him, has resulted in State of Tamilnadu suffering a debt of Rupees Six Lakhs Crores, payable to World Bank.

(2.) Petitioner has also sought for a direction to the Joint Director and Head of Zone, Central Bureau of Investigation, Chennai to conduct an investigation into the allegations made by him, in his representation dated 107.2018, by filing FIR against all concerned Ministers and the officials of the State of Tamil Nadu, within a period of six months.

(3.) Supporting the prayer sought for, the petitioner has avered as hereunder.