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Karnataka High Court

S Vasudeva vs Union Of India on 4 January, 2022

Bench: Chief Justice, Suraj Govindaraj

                              -1-


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY, 2022

                         PRESENT

THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                           AND

      THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ

     WRIT PETITION NO.13417 OF 2010 (GM-RES-PIL)

BETWEEN:

S.VASUDEVA
ADVOCATE
AGED ABOUT 68 YEARS
NO.78/2, SUSHEELA ROAD
DODDAMAVALLI
BANGALORE - 560 004
                                              ...PETITIONER

(BY SRI.S.VASUDEVA, PARTY-IN-PERSON [DEAD])

AND:

1.     UNION OF INDIA
       BY ITS SECRETARY TO
       FINANCE, SOUTH BLOCK
       NEW DELHI-1

2.     STATE OF KARNATAKA
       BY ITS CHIEF SECRETARY
       VIDHANA SOUDHA
       VIDHANA VEEDHI
       BANGALORE - 560 001

3.     THE PRESIDENT
       INDIAN PREMIER LEAGE
       WANKED STADIUM
       MUMBAI

4.     THE SECRETARY
       KARNATAKA CRICKET ASSOCIATION
       CHINNASWAMY STADIUM
       CUBBON ROAD
       BANGALORE - 560 001
                             -2-


5.    THE DIRECTOR
      CENTRAL BUREAU OF INVESTIGATION
      NEW DELHI

6.    COMMISSIONER OF INCOME TAX
      STATE OF KARNATAKA
      QUEENS ROAD
      BANGALORE - 560 001.
                                            ...RESPONDENTS

(BY SRI.H.SHANTHIBHUSHAN, ASG FOR R1
    SRI.S.RAJASHEKARA, AGA FOR R2
    SRI.C.H.JADHAV, ADV. FOR R5
    SRI.K.V.ARAVIND, ADV. FOR R6
    R3 & R4 ARE SERVED & UNREPRESENTED)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
R1 TO ORDER AN ENQUIRY AND INVESTIGATION INTO THIRD
RESPONDENTS INVOLVEMENT IN BETTING, MATCH-FIXING,
MONEY LAUNDERING AND VIOLATION OF FORGING EXCHANGE
REGULATION OF ITS CONSTITUENT MEMBERS OF THE IPL AND
TO DEAL WITH THEM IN DEFT HAND AND PUNISH THEM IN
ACCORDANCE WITH LAW AND ETC.

      THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:

                         ORDER

This writ petition was filed in the year 2010, in the nature of public interest litigation, seeking the following reliefs:

"i) A direction to first respondent to order an enquiry and investigation into third respondents involvement in betting, match-

fixing, money laundering and violation of foreign exchange regulation of its constituent members of the IPL and to deal with them in deft hand and punish them in accordance with law.

ii) A direction to third respondent to stop conducting Semi final matches scheduled to be held on 21st and 22nd April, 2010 at -3- Chinnaswamy stadium to shifting the venue from Bangalore to Mumbai.

iii) A direction to third respondent to allow the schedule matches scheduled to be held on 21st and 22nd April, 2010 at Chinnaswamy stadium, Bangalore, without any hindrance.

                iv)  A    direction   to    the   Second
         respondent-State     Government      to   ensure

adequate safety and protection to the people who witness the cricket match on 21st and 22nd of April, 2010 at Chinnaswamy stadium..

v) A direction to the Commissioner of Police to ensure the safety and security of the people visiting/witnessing the Semi-final matches scheduled to be played on 21st and 22nd April 2010 at Chinnaswamy stadium, Bangalore.

vi) A direction to 5th respondent to conduct an enquiry and investigation into the financial dealings of both the third and fourth respondents and to deal with them in accordance with law.

vii) A direction to 6th respondent to conduct an enquiry and investigation into financial dealings of both the fourth and fifth respondents and to deal with them in accordance with law for violation of foreign exchange regulation and other rules.

viii) To pass any other order/orders as deemed fit in the circumstances of the case."

2. During the pendency of the petition, the sole petitioner has died. No substitution application has been filed.

3. In view of the above, the writ petition stands abated. It is accordingly dismissed as abated.

4. Interim order, if any, stands discharged.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE VM