MADAN B.LOKUR,J. - (1.) On 25th August, 2014, this Court delivered judgment in Manohar Lal Sharma v. Principal Secretary, (2014) 9 SCC 516. Subsequently, further orders were passed in the case on 24th September, 2014. (2014) 9 SCC 614. These decisions are commonly referred to as having been rendered in the Coal Block Allocation cases.
(2.) Much earlier, on 25th July, 2014 the following order was passed by this Court in the Coal Block Allocation cases (the relevant extract is reproduced): "4. In pursuance of our order dated 18.7.2014, the Registrar General, Delhi High Court has intimated to the Secretary General of this Court that the Hon'ble the Chief Justice of Delhi High Court has been pleased to nominate Mr. Bharat Prashar, an officer of Delhi Higher Judicial Service for being posted as Special Judge to deal and exclusively try the offences pertaining to coal block allocation matters under the Indian Penal Code, 1860, Prevention of Corruption Act,1988, Prevention of Money-Laundering Act, 2002 and other allied offences. 5. We, accordingly, direct the competent authorities to issue requisite notifications appointing Mr. Bharat Prashar, an officer of Delhi Higher Judicial Service as Special Judge for the above purpose. The notifications shall be issued within two weeks from the date of communication of copy of this order. 6. We also order that Mr. R.S. Cheema, senior advocate shall be appointed as Special Public Prosecutor by the Government of India to conduct the prosecution of the offences pertaining to coal block allocation matters on behalf of CBI and Enforcement Directorate. On such appointment, Mr. R.S. Cheema may choose two other advocates, who, in his opinion, will be of assistance in the matter. While doing so, Mr. R.S. Cheema may keep in view the magnitude and complexities of the case. 7. The Special Public Prosecutor shall have access to the entire evidence/material including case diaries collected in the course of investigation. 8. We direct the CBI to render all necessary assistance to the Special Public Prosecutor. 9. All cases pending before different courts in Delhi pertaining to coal block allocation matters shall stand transferred to the court of Special Judge as afore-noted. 10. We also make it clear that any prayer for stay or impeding the progress in the investigation/trial can be made only before this Court and no other Court shall entertain the same."
(3.) Leave granted.;