- (1.) Sri Jai Prakash Kaushik, Advocate has filed his Vakalatnama on behalf of respondent Nos. 2 and 3, which is taken on record. In this PIL, the credentials of the petitioner need not be examined because the earlier PIL filed by the same petitioner has already been entertained by a Division Bench of this Court being Writ Petition No. 207 of 2012. On that PIL alongwith a connected PIL, by order dated 13.12.2012 a Division Bench of this Court headed by Hon'ble the Chief Justice had disposed it off by directing an investigation into the serious charges of an alleged scam by a Special Investigation Team (in short SIT).
(2.) It appears from Annexure-26 to this petition, which is a letter written by the Investigating Officer of the SIT dated 22.3.2013 to the Managing Director, UPSIDC that despite several letters, the records have not been made available to the SIT for conducting the investigation.
(3.) According to the learned Counsel for the petitioner, that SIT was constituted by the said order of the Division Bench of this Court in respect of limited allegations. While now in this petition more serious and further specific allegations have been made against individuals.;