GURUJALA VANKATESWARA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) This is perhaps the 106th case filed by the petitioner against the private respondents, seeking a Writ of Mandamus to declare the action of the respondents 1 to 5 in failing to conduct a proper investigation, pursuant to the raids conducted by the 3rd respondent.

(2.) Heard Mr. M. Janardan Rao, learned counsel for the petitioner, the Assistant Solicitor General appearing for the 1st respondent, Mr. J.V. Prasad, learned senior standing counsel for the Income Tax Department, appearing for the 2nd respondent, Mr. P.S.P. Suresh Kumar, learned counsel, appearing for the 3rd respondent, and Mr. P. Vishnuvardan Reddy, learned counsel, appearing for the unofficial respondents.

(3.) This is at least the second round of litigation that the very Bench has come across from the very same petitioner against the very same respondents. In W.P.Nos. 11301, 13295, 13138 and 13159 of 2016, disposed of on 19.07.2016 by a Bench of this Court to which one of us (VRS, J) was a party, this Court had observed that the petitioner had virtually declared a war on the contesting respondents before different forums. It appears that scores and scores of writ petitions were filed seeking a direction against the Income Tax Department, Enforcement Directorate, Central Bureau of Investigation, local police and various other Authorities. The petitioner appears to have withdrawn some of those writ petitions after advancing arguments. Despite noting this, this Court took a lenient view and merely closed W.P. No. 11301 of 2016 and batch, lastly on 19.07.2016, after making certain observations. In order to avoid the repetition of the facts, paragraphs 3 to 8 of the order, dated 19.07.2016, may be usefully extracted as follows: