Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 04.08.2010 passed in Writ Petition (PIL) No. 4700 of 2008 by the High Court of Jharkhand at Ranchi.
(3.) In the impugned judgment, it is mentioned that the basic allegation is amassing of illicit wealth by various former Ministers, including a former Chief Minister of the State. The money alleged to have been so earned is of unprecedented amounts. However, there is no clear allegation so far about its laundering in the sense mentioned above, but there is an allegation of its investment in property, shares etc. not only in India but also abroad.;