CH JAGANNATHA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) A letter was addressed to this Court by one Ch. Jagannadha Reddy making certain allegations against the Union of India, Management of Visakhapatnam Port Trust and Tinna Oils and Chemicals Ltd., New Delhi. The same was taken up as W.P. No.14043/97 as a public interest litigation. Notices were ordered to the respondents.

(2.) Subsequently the said Jagannadha Reddy filed W.P. No.l 8110/97 against the above three respondents and four others namely M/s. Toepfer International Asia Pvt., Ltd., (4th respondent), M/s. Alfared C Toepfer (India) Pvt., Ltd. (5th respondent), the Central Bureau of Investigation (6th respondent) and the Station House Officer, Harbour Police Station, Port Area, Visakhapatnam (7th respondent). The relief sought in this writ petition is to direct the 6th respondent to probe into (1) the entire issue starting from appointment of the Managing Director of Tinna Oils (3rd respondent) as the members of the Board of Trustees, (2) declare the action of the Visakhapatnam Port Trust (2nd respondent) in allotting the berth to the 3rd respondent, namely, Tinna Oils as void, illegal and arbitrare and (3) to enquiry whether there is any nexus between respondents 3, 4 and 5.

(3.) Since some of the facts mentioned in the letter which was taken up as W.P. No.14043/97 and the averments made in W.P. No.18110/97 and the relief sought are almost identical, both the writ petitions are clubbed, heard together and disposed of by this common order.