On Monday, the High Court of Kerala asked the State Govt. as to why the sanction for prosecution against Ex-Public Works Department (PWD) Minister VK Ebrahim Kunju was delayed in a Rs 4.2 crore scam case.
A bench of Justice Sunil Thomas ordered the PWD to submit its report in a Muvattupuzha vigilance court before March 20.
The HC issued the direction while considering a plea against delaying the sanction of prosecution against Kunju in a case relating to corruption in the construction of a foot overbridge over the Periyar at Aluva Manappuram.
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