KURIAN, J. - (1.) We have heard learned counsel for the parties.
(2.) Leave granted.
(3.) On 12th July, 2016, this Court passed the following order : - "Permission to file special leave petition is granted. Delay condoned. Issue notice, returnable after three weeks. Mr. Arjun Garg, learned counsel, accepts notice on behalf of respondent No.1. It is pointed out that pursuant to the impugned judgment, the State of Uttar Pradesh has restored the financial and administrative powers in purported implementation of the judgment. But it is seen from the impugned judgment that the show cause notice itself has been quashed on the ground that before restraining the first respondent from exercising the financial and administrative powers, an opportunity for hearing was not granted. Therefore, pending the special leave petition, we direct the State of Uttar Pradesh to issue a fresh show cause notice and afford an opportunity for hearing as to why the first respondent should not be restrained from exercising the financial and administrative powers on account of the reasons stated in the show cause notice and pass fresh orders. The whole exercise shall be completed in one month from today. The petitioner is directed to communicate a copy of this order to the competent authority, who has issued the notice which has been impugned in the writ petition. It is also made clear that any steps taken by the first respondent pursuant to the permission now granted by the State of Uttar Pradesh will be subject to the result of the special leave petition and the orders to be passed by the State, as above. Post after one month." ;