D.N.PATEL,J. - (1.) This writ petition has earlier been preferred by Sunil Kumar Pandey, who has now been substituted by Sushil Kumar Pandey, who is brother of the original petitioner, has mainly prayed that there are certain organisations like - Tritiya Prastuti Committee (T.P.C), Janamukti Parishad Committee (J.P.C), Jharkhand Jana Mukti Parishad (J.J.M.P), Jharkhand Liberation Tiger (J.L.T) and Green Army and they have developed nexus with Police Officers, Block Development Officers and Circle Officers and for investigation in this allegation by National Investigating Agency (NIA) or by Central Bureau of Investigation (CBI), this writ petition has been preferred as a Public Interest Litigation.
(2.) Having heard counsel for both the sides and looking to the facts and circumstances of the case it appears that several allegations have been levelled against the Police Officers, Block Development Officers and Circle Officers of the State of Jharkhand, who are in close contact with the aforesaid organisations.
(3.) Counsel appearing for the petitioner has also submitted that in paragraph nos. 10, 11, 12, 13 and 14, there are major allegations against the Police Officers, Block Development Officers and Circle Officers of the State of Jharkhand. The petitioner has also given the names of some persons with their mobile numbers in paragraph 10 with the allegation that these persons are extremists. Likewise, few names of Police Officers, Block Development Officers and Circle Officers of the State of Jharkhand have also been given in paragraphs 12 and 13 who are nexus with the aforesaid so called extremists and therefore, investigation should be carried out by National Investigating Agency or by Central Bureau of Investigation in these allegations.;