- (1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the Vigilance.
(2.) THIS application is directed against the order dated 29.01.2013 passed in Vigilance P.S. case no.28 of 2000 (Special Case no.15 of 2000) whereby and whereunder charges have been framed against the petitioners under Sections 423, 424, 467, 468, 469, 471, 477A, 201 and 409 read with Section 120B of the Indian Penal Code and also under Sections 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act. In the context of the present petitioners, the case of the prosecution is that one Tulsidas Kanodia sold 10 Kattha of the land appertaining to plot no. 28 falling within the urban area of Ranchi to Kamla Devi Jain, mother of these petitioners on 02.07.1982. Subsequently, these petitioners being son of Kamla Devi sold the land to one Dhirendra Kumar Shukla on 07.07.1990, though the land in question was the subject matter of a proceeding under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as 'the Act).
(3.) FURTHER allegation is that after the land was sold to these petitioners, the petitioners got their name mutated against the land purchased, which was in violation of the provision as contained in Section 5(3) of the Act.;