Adarsh Kumar Goel, J. - (1.) This order will dispose of Writ Petition (Civil) Nos.720, 753 and 973 of 2016. All the three writ petitions involve the same issue. Writ Petition (Civil) No. 720 of 2016 has been filed by Swaraj Abhiyan, a political party along with petitioner No. 2 who is said to be an office bearer of a N.G.O., seeking direction for investigation into the purchase of A-109 power E-helicopter by the State of Chhatisgarh and also into the alleged bank accounts in British Virgin Islands (UK) linked with the son of Chief Minister of Chhattisgarh. The said son of the Chief Minister is not a party to the petition.
(2.) The plea set out in the petition is that the State of Chhattisgarh entered into an agreement dated 26th October, 2017 with Sharp Ocean Investments Limited and acquired a helicopter without following the due process and caused loss to the government. It is also alleged that an account was opened by the son of the Chief Minister 6 months after the bulk payment was made by the Government for the said purchase. The database compiled by the International Consortium of Investigative Journalists (ICIJ) shows Abhishak Singh as the shareholder of Quest Heights Limited (incorporated in British Virgin Islands on 3.7.2008) and Sharecorp Limited. The CAG report stated that loss of Rs.65 lakhs was caused to the exchequer in the procurement of the helicopter.
(3.) Writ Petition (Civil) No.753 of 2016 has been filed jointly by the leader of the opposition of the Chhattisgarh Assembly and a publisher of a journal seeking direction to conduct enquiry into the helicopter purchase deals of the States of Chhattisgarh, Jammu & Kashmir, Punjab, Rajasthan and Jharkhand.;