- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature at Allahabad, Lucknow Bench in Writ Petition No.10503 (M/B) of 2009, dated 03.12.2010.
(3.) This Court, while entertaining the appeal, by its Order dated 18.04.2011, had passed the following interim order. The same reads as under : ".....Ad-interim stay of the direction No.(iii) in para 155 and the second part of direction No.(viii) in para 155 requiring the reports to be submitted to the High Court in regard to every investigation at interval of two months. In regard to direction No.(iv) in para 155 of the impugned order, the period three months mentioned therein shall be substituted by the period 'six months'....";