The Hon’ble Supreme Court of India stayed criminal proceedings against Tamil Nadu Rural Development Minister Thiru. I. Periyasamy in a corruption trial. The Division Bench of HMJ Hrishikesh Roy and HMJ Prashant Kumar Mishra categorically directed stay of trial till the next date of hearing while dealing with the challenge against Madras High Court’s order which set aside Periyasamy’s discharge in the said proceedings.
The matter pertains to an allotment of a High Income Group plot in 2008-2009 to the Personal Security Officer to the then Chief Minister of Tamil Nadu, M. Karunanidhi under the Mogappair Eri Scheme, while Periyasamy served as the Minister for Housing in the then DMK Government.
It was informed that the Special Judge dealing with the trial had refused to defer the proceedings in furtherance of the High Court’s order to conclude the trial on or before 31.07.2024.
Source: The Hindu
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