CHARANSINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) Being aggrieved by the notice dated 04.03.2020 issued to the petitioner by the respondent No.3, calling upon the petitioner to personally remain present before the Investigating Officer of the Anti Corruption Bureau, Nagpur in an open inquiry initiated into the property of the petitioner, the petitioner has filed the present petition. According to the learned counsel for the petitioner, the respondent No.3 does not have any power to issue any such notice.