- (1.) Present writ petition under Article 226 of the Constitution of India has been preferred feeling aggrieved with the respondent Lokayukta in not permitting an Advocate to appear and contest the pending investigation under Lokayukta and Uplokayukta Act, 1975 (in short the Lokayukta Act).
(2.) Sri Anupam Mehrotra learned counsel for the petitioner submits that in view of notification dated 9.6.2011, issued by the Central Government, under Section 30 of the Advocates Act, 1961, the Advocates may appear before the Lokayukta also apart from other authorities where the evidence is recorded during the course of a proceeding.
(3.) The petitioner, who is a Former Cabinet Minister of the State of U.P., is facing investigation before the Lokayukta of the State with regard to certain misconduct alleged to have been committed by him while discharging obligation as Cabinet Minister of the State of U.P. During the course of investigation, the petitioner tried to defend his cause through an Advocate but it was declined by the Lokayukta. Hence, the present writ petition has been preferred.;