GOVERNMENT OF INDIA Vs. K.L.D.NAGASREE

JUDGEMENT

(1.) These two Writ Appeals, preferred under Clause 15 of the Letters Patent, call in question the order, dtd. 11/12/2006, passed by the learned single Judge in W.P. No.2754 of 2006.

(2.) By way of the aforesaid order, dtd. 11/12/2006, the learned single Judge allowed the writ petition, setting aside the order bearing No.14/3/97-CBI, dtd. 17/11/2003, passed by the Secretary to Government of India, Ministry of Home Affairs, New Delhi - respondent No.1 in the writ petition.

(3.) By way of the order, dtd. 17/11/2003, respondent No.1 in the writ petition directed interception of the telephone messages to and from mobile No.98-484-61953 belonging to the writ petitioner.