Dipak Misra, J. - (1.) Leave granted.
(2.) The Chief Secretary to the Government of Haryana in exercise of power under Section 8(1) of the Haryana Lokayukta Act, 2002 (for brevity, "the Act") made a reference to the Lokayukta, Haryana to enquire into the allegations, namely, (i) whether the allegations of bribery levelled in the alleged Compact Disc (CD) are correct, (ii) whether Change of Land Use (CLU)/Licence was granted in pursuance of these allegations, and (iii) whether by such act, any illegality was committed. The said reference was registered as Complaint No. 773 of 2013 in the office of the Lokayukta, Haryana.
(3.) Acting on the reference made by the Chief Secretary, the office of the Lokayukta issued a public notice requesting the public in general to send any such material including Video Compact Disc (VCD) connected with the subject in issue. Apart from the public notice, communications were sent to various departments of the Government, television channels and newspapers for furnishing all materials to find out the allegations of corruption against the persons who have been named in the complaint.;