Saleem Madavur vs The Deputy Director
2021 Latest Caselaw 23112 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR. JUSTICE K.HARIPAL

         WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943

                              WP(C) NO. 11797 OF 2021

PETITIONER:

               SALEEM MADAVUR
               AGED 47 YEARS
               S/O. ABDUL RAHIMAN,
               KANIVU, MADAVUR POST,
               VIA NARIKKUNNU,
               KOZHIKODE - 673585.
               BY ADVS.
               A.R.NIMOD
               M.A.AUGUSTINE


RESPONDENTS:

     1         THE DEPUTY DIRECTOR
               KENDRIYABHAVAN,
               M. S. BABURAJROAD,
               KALLAI, KOZHIKODE - 673003.
     2         DIRECTOR, DIRECTORATE OF ENFORCEMENT
               MTNL BUILDING,
               JAWAHARLAL NEHRU MARG,
               NEW DELHI, DELHI - 110 002.
     3         DEPUTY SUPERINTENDENT OF POLICE,
               OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
               MINI CIVIL STATION, CHALAKUDY,
               THRISSUR-680307.
               BY ADVS.
               T.A.UNNIKRISHNAN, CGC
               P.VIJAYAKUMAR, SCGC
               S.MANU

               SR.PP - SRI. HRITHWIK C.S.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 11797 of 2021
                                            2



                                    JUDGMENT

This is a writ petition seeking the following reliefs:-

(i) issue a writ in the nature of mandamus directing the 1 st and 2nd respondent to take action on Ext-P2, P3 representations and investigate the economic offences as revealed in the investigaiton of Ext-P1 F.I.R;

(ii) issue a writ in the nature of mandamus directing the 3 rd respondent to forward investigation report to 1st respondent with materials enabling the 1st respondent to investigate the economic offences coming within his jurisdiction.

2. Today when taken up, learned Assistant Solicitor General

of India representing respondents 1 and 2 has filed a statement.

Among other things he has stated that based on the complaints

received from various persons including the petitioner and on the basis

of information gathered from the state police a file has been opened by

the Enforcement Directorate on 25.05.2021. They are in receipt of the

charge sheet in Crime No.146/2021 of Kodakara police station. They

also understand that the state police is conducting further investigation

in Crime No.146/2021. The Enforcement Directorate is examining the

details and appropriate action under the PML Act 2002 will be taken. W.P.(C).No. 11797 of 2021

3. In the light of the above statement of the Assistant

Solicitor General, according to the learned counsel for the petitioner,

recording the statement, the matter can be closed.

The above statement is recorded and the Writ Petition is closed.

Sd/-

K.HARIPAL

JUDGE

Jms/24.11

//True Copy// P.A to Judge W.P.(C).No. 11797 of 2021

APPENDIX OF WP(C) 11797/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE CITIZEN COPY OF THE FIR IN C.R.146/2021 DATED 07.04.2021.

Exhibit P2 A TRUE COPY OF THE REPRESENTATION SENT TO 1ST RESPONDENT ON 26.04.2021 DATED NIL.

Exhibit P3 A TRUE COPY OF THE REPRESENTATION SENT TO 2ND RESPONDENT DIRECTOR OF ENFORCEMENT ON 26.04.2021 DATED NIL.