- (1.) I.A. 13 We have heard learned Attorney General appearing for the Union of India as well as Mr. Prashant Bhushan, Learned Counsel for the Petitioners. From the order passed on 14th May, 2015, it is quite clear that the inquiry is for the purpose of ascertaining whether the investigations conducted by the Central Bureau of Investigation have been influenced in any manner by Mr. Ranjit Sinha in respect of the accused in the Coal Block Allocation case.
(2.) It was earlier suggested that Mr. M.L. Sharma (Retd.), Former Special Director, CBI may be an appropriate person to conduct the inquiry. Pursuant to this learned Attorney General had spoken to Mr. M.L. Sharma and he had given his requirements for conducting the inquiry.
(3.) We felt prima facie that the requirements were somewhat exaggerated, perhaps the scope of the inquiry may have been misunderstood by Mr. Sharma.;