Anupinder Singh Grewal, J. - (1.) This public interest litigation was registered on receipt of an undated letter addressed to a Judge of this Court by one Surajmal s/o. Laduram resident of 3 -M -89, Indira Gandhi Nagar, Jagatpura, Jaipur alleging illegalities, misuse of power and corruption against the then Mayor of the Jaipur Municipal Corporation and her husband.
(2.) For the sake of brevity, we are referring to some of the allegations levelled against the Mayor. It is mentioned in the letter that the Mayor had misused her power and caused harm to the city of Jaipur by flouting the rules which were meant to preserve its heritage. Business activities are being carried out in the residential colonies and no efforts have been made by the Mayor to prevent them. The Mayor had violated the rules and regulations by illegally converting her residential house, which was in fact in the name of her father -in -law, into the Mayor's residence by issuing order dated 29.06.2010. The Mayor had also incurred expenditure of Rs. 4.00 crores for renovation of this house which caused huge loss to the Jaipur Municipal Corporation. Newspaper reports regarding violation of the orders of this Court and allegations of misuse of power and corruption have also been attached to this letter. In the light of these allegations, it has been prayed that directions be issued to the Anti Corruption Bureau/Central Bureau of Investigation and Central Auditor General to conduct fair and impartial investigation in the matter.
(3.) The learned Judge of this Court upon receipt of this letter directed that the letter may be treated as letter petition. After orders of the Chief Justice, the petition was registered on 10.10.2014 and listed before the Bench having roster of public interest litigation and vide order dated 15.01.2015, notices were issued to the Chief Secretary, Government of Rajasthan respondent No. 1, the Principal Secretary, Urban Development & Housing Department respondent No. 2, Jyoti Khandelwal (Mayor) respondent No. 3 and her husband Sharad Khandelwal respondent No. 4.;