SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) So far as defect no. 6(10) is concerned, learned counsel for the petitioners submits that all these petitioners have joined altogether seeking the same and one relief and this common relief may be granted by one stroke of pen without dealing with the individual cases of the petitioners, therefore, in view of the judgment of this Court in the case of Ram Nandan Sharma Vs. State of Bihar reported in 2000 (3) All PLJR 345, separate court fees is not required.

(2.) There is no opposition to the aforesaid submission.

(3.) This Court has perused the reliefs prayed in the writ application. By filing these applications, all the petitioners are seeking a writ in the nature of Mandamus to the Respondent Nos. 1 to 7 to conduct a fair investigation into the allegation of embezzlement of Rs.1,00,00,00,000.00 (Rupees One Hundred Crores) of the petitioners who claim that they have been duped by the respondents on the pretext of providing them flats.