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Judgment
Bilal Nazki, J.—Heard the learned counsel for the petitioner as well as the learned standing counsel for Lokayukta. Respondent No.3 has not chosen to appear.
In a complaint filed by the respondent No.3 before the Upa Lokayukta a notice has been given to the petitioner asking him to appear before the Lokayukta. The complaint filed against the petitioner is with respect to Group Saving Linked Insurance Scheme of 1986. This writ petition has been filed on sole ground that Lokayukta has no jurisdiction to entertain complaints against the Life Insurance Corporation which is a Corporation created under the Central Act. In terms of Section 2(K)(V)(2) of the Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 (for short "the Act") the Lokayukta has jurisdiction to entertain complaints against any Corporation (not being a local authority) established by or under a State Act and owned or controlled by the Government. u/s 2(e) of the Act the Government is defined as the State Government. Admittedly the Life Insurance Corporation had been established by a Central Act. Therefore, manifestly the Lokayukta has no jurisdiction over the Life Insurance Corporation. For this reason alone, we allow the writ petition and quash the impugned notice.