Supreme Court: In the petition praying for implementation of the recommendation/report of the Lokayukta Uttar Pradesh, dated 22nd February, 2012, the Court noticed that the law enforcement agencies have moved into action and have collected information and material including with reference to the representations and affidavits received in the course of the said investigation/enquiry.

The report was the outcome of the complaint made by the appellant against Husna Siddiqui, Member of Legislative Council and Naseemuddin Siddiqui, the then Cabinet Minister in U.P for purchasing lands through their income which they earned from unknown sources. The Allahabad High Court, however, refrained from entertaining the writ petition seeking implementation of the report and said that the opinion of the Lokayukta in the report cannot be construed to be final or conclusive as it was a fact finding enquiry and a detailed enquiry is yet to be made after affording opportunity of hearing to the person against whom complaint is made and also that there was no element of public interest in the grievances made by the appellant. The said decision of the High Court was challenged before the Court under Article 136 of the Constitution.

The Counsel appearing for the concerned State Agencies contended that having regard to the voluminous documents and more particularly the need to verify the correctness of the information made available during the investigation/enquiry, it would take some more time to complete the investigation/enquiry in the respective cases. Accepting the said contention, the bench of T.S. Thakur, CJ and A.M. Khanwilkar, J expressed a sanguine hope that the State Agencies would complete the investigation/enquiry at the earliest and not later than six months from the date of this order and take the same to its logical end in accordance with law. [Jagdish Narain Shukla v. State of U.P., 2016 SCC OnLine SC 990, decided on 26.09.2016]

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