Allahabad High Court
The Sunni Central Board Of Waqfs U.P.& ... vs Gopal Singh Visharad (Now Dead) & Ors. on 19 January, 2010
Bench: Sudhir Agarwal, Dharam Veer Sharma
Court No. 21 C.M. Application No. 20(O) of 2002 In Case:- O.O.S. No. 4 of 1989 Petitioner:- The Sunni Central Board of Waqfs U.P. & others Respndent:- Gopal Singh Visharad (Now Dead) & ors. Petitioner Counsel:- Z. Jilani, M.A. Siddiqui Respondent Counsel: Additional CSC, H.S. Jain, Km. Ranjana Agnihotri, T.J. Verma, Ravi P. Mehrotra, Ajai Pandey, Ved Prakash, D.P. Gupta. Hon'ble Sibghat Ullah Khan, J.
Hon'ble Sudhir Agarwal, J.
Hon'ble Dharam Veer Sharma, J.
Heard Shri Bireshwar Nath, learned counsel for the C.B.I., Shri Ashok Nigam, learned Additional Solicitor General of India and Shri S.A.H. Rizvi, learned Chief Standing Counsel (II) for the State of U.P. On 13.1.2010, we directed the C.B.I. to file an elaborate status report today stating therein exact reasons for non-completion of the enquiry for such a long time. It was also directed to mention names of those officers, who were not cooperating or not responding to the queries of the C.B.I., otherwise an inference might be drawn that the delay was on the part of the C.B.I. Today a report has been filed by the C.B.I. through its learned counsel. If the facts mentioned in the report particularly in the chart annexed therewith are correct, then it paints a very bad picture of the State and its higher officers. However, at present we are not recording any conclusive findings in this regard.
Shri S.A.H. Rizvi, learned Chief Standing Counsel (II) is present in the Court on our oral direction issued about an hour before. A copy of the report of C.B.I. termed as "Report on Investigation" filed today in Court, has just now been handed over to learned Chief Standing Counsel (II) who is required to immediately contact Principal Secretary (Home) Government of U.P. He shall inform the Court through learned Chief Standing Counsel the reasons of the tardy progress and response. If proper response is not given, we may be compelled to summon such officers, who are found negligent. Put up this matter on 21.1.2010 at 10.15 a.m. Office is directed to supply a copy of this order free of cost to learned Chief Standing Counsel (II) today.
Order Date:- 19.1.2010 Tanveer/-