MANISH MATHUR,ANIL KUMAR - (1.) Heard learned counsel for the petitioner, learned A.G.A. for the opposite party nos.1,2,4,6 and 7, Sri Shishir Jain, learned counsel for the opposite party no.3 and Sri A. P. Singh, learned counsel for the opposite party no.5.
(2.) With the consent of learned counsel for the parties, writ petition is being heard and decided at the admission stage.
(3.) By means of the present writ petition, the petitioner has prayed for following relief : (a) That the order dated 31/08/2019 passed by opposite party no.3 whereby prosecution sanction for prosecuting the petitioners under Section 409 / 120B I.P.C. and under Section 13 (1) read with Section 13 (2) of Prevention of Corruption Act , 1988 has been granted, may be quashed as learned sanctioning authority has granted the impugned sanction without there being any evidence against the petitioners and without application of mind. (b) That the petitioners are challenging the inquiry report prepared by the Lok Ayukta, U.P. in complaint no.2115-2012 without adhering to the legal provisions and without taking opinion/assistance of the technical experts on the subject matter. (c) That the petitioner no.1 is also challenging the Open Vigilance Inquiry initiate against him in respect of the work done in the year 2007-2011 by the State Government on the basis of the report of Lok Ayukta, U.P.;