ANURAG AGARWAL Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) The petitioner is an IPS officer working under the Government of Assam. The petitioner admittedly purchased a plot of land bearing Dag No. 185 of K.P. Patta No. 248 Village Noonmati Gaon in the district of Kamrup under a registered sale deed dated 22.12.2011 from one Mayur Talukdar for a sum of Rs. 72 Lakhs 75 thousand. The purchase was a joint purchase in his name and in the name of his brother-in-law Anvesh Kumar Goyal. The facts alleged in the writ petition disclose that there was matrimonial discord between the petitioner and his wife and she had submitted a complaint to the Government on 02.02.2003, which is as follows:

(2.) The allegations in the complaint were enquired into by the Director General of Police, Inspector General of Police (CID) and Addl. Director General of Police (CID). Finally, the Commissioner and Secretary, Home (A) Department passed the following order on 26.09.2010, which is as follows:

(3.) Consequent to the said order, with the approval of Hon'ble the Chief Minister, Assam, the Home (A) and Political Department, issued a communication to the Director General of Police, dated 22.02.2011, which is as follows: