- (1.) The Investigating Officer is present and a counter affidavit has been filed. In para 6 of the counter affidavit it has been stated that on 12.12.2010 the investigation was concluded and the matter has been forwarded to the Principal Chief Conservator of Forest, U.P. Lucknow for grant of sanction, but no orders have been passed on the said application upto the present date. Learned A.G.A. has submitted that 25 reminders have been sent but there is no response of the said officer or the Forest Department.
(2.) It is a matter of corruption under Section 409, 120 -B I.P.C. and 13(C) prevention of Corruption Act. It is very unfortunate that a matter of such gravity about which the Apex Court as well as this Court has taken serious notice repeatedly, the matter has been kept hanging for such a prolonged period of time.
(3.) List this case on 22.2.2013.;