M. SATYANARAYANA RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) COMMON issues arise in these three cases, rendering them amenable to a conjoined disposal. Presently, the writ petition.

(2.) THE prayer in the writ petition is as hereunder :

(3.) THE first petitioner made a representation on 24.07.2004 to the Hon'ble Speaker of the Legislative Assembly in this regard. Thereafter he, along with one M. Surya Chander Rao, filed WP No. 15879 of 2004 before this Court seeking institution of an enquiry into the alleged misappropriation. The said writ petition was disposed of by a Division Bench of this Court by order dated 09.08.2005, recording the assurance given by the learned Advocate General for the State of Andhra Pradesh that the Government had decided to get a case registered against the fourth respondent. This Court expressed the hope that the investigation by the Police would be carried out strictly in accordance with law, and observing that no further orders needed to be passed, the writ petition was disposed of.