RAKESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) At the time of hearing on admission, notices to the respondents were issued vide order dtd. 13/1/2023 and granted time to file reply by 17/1/2023. The respondent no.2 has filed reply today, which is taken on record.

(3.) Brief facts of the case are that the petitioner is an honest and vigilant socio-political worker, sports enthusiast and is a whistle blower and convener of "M.P. against MPCA Corruption" and has filed a complaint before the State authorities in respect of transparency in seat allotment/ticket allotment for the international cricket match to be held in Indore on 24/1/2023. Being a vigilant citizen, it is the duty of the petitioner to draw the kind attention of this Court to the illegal fraud and tax evasion committed by the respondent no.2 through its officers etc. which is causing loss to the State exchequer.