ANANDJI Vs. COMMISSIONER OF POLICE AND ORS.

JUDGEMENT

(1.) The Hon'ble the Chief Justice, by order dated 5th December, 2014, assigned the above PIL along with criminal writ petition No. 1315 of 2010 to this Court for hearing. Accordingly, we have heard the arguments of the petitioner -in -person and learned counsel appearing for the respective respondents and closed the matter for orders. The parties were, however, directed to file short synopsis along with their written submissions within two weeks. Except respondent No. 4, none of the parties have filed the written submissions within the stipulated time and, therefore, we are disposing this PIL on the basis of record and arguments advanced on 2nd February, 2016.

(2.) By this PIL, which came to be filed on 25th October, 2007, the petitioner seeks judicial inquiry to investigate the illegal transaction of CST Plot No. 320 and 194A -2, the circumstances of its de -reservation, various favours and irregularities practiced at the instance of respondent No. 5, stay of occupation certificate to be granted by the Municipal Corporation of Greater Mumbai to respondent No. 4 and a restraint order from giving possession of the flats to the members of respondent No. 4 -Society. The petitioner is also seeking an order restraining respondent No. 5 from creating third party interest in CST Plot No. 320 located at V.K. Mehta Road, adjoining Juhu Police Station.

(3.) Though the petitioner claims irregularities in transaction of CST Plot No. 320 and 194A -2, the Division Bench of this Court (Coram : Swatanter Kumar, C.J. and V.M. Kanade, J.) after hearing the petitioner -in -person and learned counsel appearing for the respondents passed the following order :