Report No. 161

1.4. Prevalence of various scams in the country.-

Various decisions of Supreme Court have emphasised the dismal state of affairs and the prevalence of various scams in the country. For example in the case of housing entitled Shiv Sagar Tiwari v. Union of India, (1997) 1 SCC 444 (471), it was observed:-

"88. It seems no scam can be avoided howsoever rigid rules may be framed or guidelines laid down. Scams are creatures of moribund mind and low moral character. With various types of scams all around, it is too much to expect that we can provide any formula by which scam can be prevented...."

(Emphasis laid)

No further assertion is needed to emphasise the alarming state of affairs resulting from the nexus between some of the important politicians, bureaucrats and the criminals.