On the direction of Enforcement Directorate (ED), the Kozhikode Corporation officials measured & estimated property of Indian Union Muslim League (IUML) MLA KM Shaji here on Thursday, in connection with a bribery case that ED is probing.
The Enforcement Directorate is investigating the case registered based on the Prevention of Money Laundering Act on the complaint that KM Shaji, had allegedly taken a bribe of Rs 25 lakh for sanctioning Plus Two batch for aided School at Azhikode in Kannur.
It is learned that the investigation agency has summoned the IUML MLA for questioning on Nov 10.
Meanwhile, in a development on the case, Enforcement Directorate recorded a statement of IUML General Secretary KPA Majeed on Wednesday that extended for more than five hours. The investigating agency officials also questioned Kannur district general secretary of IUML Abdul Kareem Cheleri.
Earlier, notices were issued close to thirty persons to be present before the ED officials.
Before ED took the case, the Vigilance & Anti-Corruption Bureau (VACB) had registered an FIR at the Thalassery court against MLA KM Shaji over bribery allegations.
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