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Judgment
This writ petition seeks issuance of mandamus to the Government of India directing the Comptroller and Auditor General of
accounts for conducting a proper and meaningful audit of the accounts of Delhi International Airport Ltd. (respondent no.3 herein) and Mumbai International Airport Ltd. (respondent no.4 herein).
The writ petitioner makes a further prayer for direction to the Union of India to constitute a "Committee to look into laws governing the audit of all Public Private Projects in the country and to suggest immediate measures to implement such rules to ensure audit of public money".
It needs no elaboration that no writ directing the Government of India to legislate can possibly be issued. We also find that this writ petition has been filed without making any representation to the Government of India.
In view thereof, this writ petition is disposed of with a direction to the respondent no.1 to treat the same as a representation and take a view on the points flagged by the writ petitioner.
It shall be open for the petitioner to place any other material before the respondent no.1. It is made clear that nothing herein contained is an expression of opinion on the merits of the petitioner''s contentions.
Dasti to parties.