JUDGEMENT
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(1.) Petitioner is represented by Mr. Rajeev Kumar. C.B.I is represented by Md. Mokhtar Khan, ASGI. State of Jharkhand is represented by R.R. Mishra, G.P.II and some of the respondents represented through their respective counsels.
(2.) Today, the C.B.I has submitted the latest Status Report in a sealed cover in the Court, which was opened and kept with the record.
(3.) This writ petition (W.P. (PIL) No. 4700 of 2008) was filed by the petitioner praying for C.B.I investigation against several Ministers of the Government of Jharkhand and other officials and also against some private persons
who were allegedly involved in corrupt activities of massive scale and alleged to have amassed huge assets disproportionate to their known source of income by abusing their official position. In the Public Interest Litigation, the petitioner has levelled several allegations against the former Chief Minister, Sri Madhu Kora and against seven Ministers of the then State of Jharkhand,who are respondents in the present case.;
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