VIKRAM RAMAKRISHNAN Vs. SECRETARY

JUDGEMENT

(1.) The Writ Petition has been filed by the petitioner for issuance of a writ of mandamus to direct the respondents 3 and 4, Central Buerau of Investigation (CBI) to consider the representations dated 08.10.2018 sent by the petitioner and which is currently on the file of the Director General of Police (Tamil Nadu) and commence investigations at Auroville Foundations of the various allegations enumerated monitor the same.

(2.) The learned Special Public Prosecutor (CBI Cases) appearing for the respondents 3 & 4 would submit that the prayer sought by the petitioner has already been complied by the Superintendent of Police, CBI, Chennai by its order dated 26.10.2018. The complaint has been forwarded to the Director General of Police, Chennai for taking necessary action.

(3.) Heard both sides.