BOSTON MARAK Vs. MEGHALAYA LOKAYUKTA

JUDGEMENT

(1.) Heard Mr. S. Dey, learned counsel for the petitioners.

(2.) The petitioners being aggrieved by the impugned order dtd. 18/5/2023 passed by the Chairperson, Meghalaya Lokayukta in Complaint Case No. 1 of 2019, which is a direction to the concerned Public Prosecutor to proceed against the petitioners herein under the relevant provisions of the Prevention of Corruption Act, 1988, has approached this Court with a prayer for setting aside the said impugned order.

(3.) The learned counsel has also submitted that the impugned order has been passed without following due procedure and also in violation of the principles of natural justice, inasmuch as, under Sec. 21 of the Meghalaya Lokayukta Act, 2014, the petitioners were not given any opportunity of being heard before proceedings was initiated against them.