DIWAN INDRANIL SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed as 'Public Interest Litigation' to direct Income Tax Department i.e. respondents Nos. 4 and 5 to thoroughly investigate the illegal assets/wealth amassed by respondent Nos. 9 to 14 at the cost of tax payers money by misusing their office and also invested the same in the name of respondent Nos. 12 to 14 and to direct respondent Nos. 4, 5, 6 and 7 to submit the details of progress of the investigation and also for other directions.

(2.) The petitioner, who claims to be spirited person has filed this writ petition as 'Public Interest Litigation' stating that the respondent Nos. 9 to 14 have amassed wealth.

(3.) The case of the petitioner is that respondent No.9 has been elected as M.L.A. for Jharkhand Assembly from Jama constituency and before 2009 she was simply a house wife and only her late husband was the M.L.A. for the same constituency. According to the petitioner, respondent No.9 has been elected as M.L.A. for the first time in 2009 and at the time of filing nomination for Jama Constituency, she has sworn in affidavit before Election Commissioner showing only some of the properties and even before 2009, the respondent No.9 has immovable property purchased by two sale deeds and even before 2008, she was owning various immovable properties as indicated in sub-para 9 (a) to (c). That apart, respondent No.9 has got immovable property in the form of commercial as well as private vehicles which are hundreds in numbers and the details of the same, as allegedly owned by respondent No.9, are stated in para-9. According to the petitioner, the respondent No.9 possesses properties worth of 100 crores of rupees and this property has been purchased by respondent No. 11 as he has held so many posts as public servant.