COURT ON ITS OWN MOTION Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPARTMENT OF URBAN DEVELOPMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Cognizance of a news item by this Court on 22.06.2018, is the subject matter of Public Interest Litigation No.78/2018. News report dated 21.06.2018 with the headlines "LED Lamps cost Rs.3,400 in market, NMC pays Rs.9,900 - Daylight Loot : Streetlight Project May Burn Civic Pockets", also led to Public Interest Litigation No. 79/2018, where same news item is Annexure-1 in Public Interest Litigation, presented on 21.06.2018.

(2.) In Public Interest Litigation No.79/2018, prayer is to direct respondents therein to place all relevant records regarding purchase of LED Lamps and to give quality comparison of product under purchase with other similar products in market. There is also a prayer to stop payment to supplier companies and to take appropriate action against persons involved in the scam. This Court has issued notice in this Public Interest Litigation on 27.06.2018.

(3.) In Public Interest Litigation No.78/2018, after orders of this Court dated 22.06.2018, learned Amicus, Advocate Amruta Gupta, presented a memo of Writ Petition. Notice has been issued in that matter also on 27.06.2018, by common order. Learned Amicus has prayed for quashing of the resolution dated 27.12.2016 and for holding a proper inquiry. By interim order/prayer stay of resolution dated 27.12.2016, is sought.