MOHAMED IBRAHIM SAIT Vs. THE DEPUTY DIRECTOR

JUDGEMENT

(1.) Subject matter of instant writ petition pertains to a granite quarry, alleged illegal quarrying in areas beyond the licensed patta land and more particularly alleged quarrying in Government poramboke land, besides misstating recovery percentage all of which are said to have caused losses of Rs.58.50 Crores and Rs.21.00 Crores to the Government.

(2.) Two 'First Information Reports', (hereinafter 'FIRs' in plural and 'FIR' in singular for brevity), namely FIR No.619 of 2012 dated 06.08.2012 and FIR No.21/2015 dated 31.01.2015 were registered in this regard. Details of these two FIRs are as follows :

(3.) This Court is informed that investigation is in progress and with regard to one of the FIRs, charge sheet has been filed. It is not in dispute that writ petitioner is the nucleus of these FIRs and charge sheet.