GYAN GURU DAS Vs. CENTRAL VIGILANCE COMMISSIONER

JUDGEMENT

(1.) THIS Public Interest Litigation has been filed by Dr. Gyan Guru Das, who claims to be a journalist by profession and the Printer and Publisher of News Paper, namely, 'TOP TEN NEWS and VIEWS'. He also claims to be the Editor of various other monthly News Papers and claims to be associated with various literary, socio -economic and cultural organizations.

(2.) IN this petition, the main grievance which has been raised is that various banks and financial institutions unduly waived the dues of Opposite Party No. 3 to the extent of about Rs. 2300 crores. Therefore the complaint is that the said amount of Rs. 2,300 crores, which is public money has vanished from the system. It has also been alleged that such waiver has taken place for benefiting one Business House and the main grievance of the Writ Petitioner is that the massive chunk of public money amounting to Rs. 2300 crores which is roughly 50% of the Annual Budget of the State of Orissa will never be recovered again.

(3.) THE Learned Counsel appearing for Opposite Party Nos. 6 and 15 i.e. IDBI and Union Bank of India respectively also supported the contention of Opposite Party No. 3 and also prayed for dismissal of this Public Interest Litigation on the preliminary grounds raised by Opposite Party No. 3. As such the matter was heard on the ground of preliminary objections.