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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 4177  OF 2013 (@ SPECIAL LEAVE PETITION(C) NO.11563 OF 2011)  

STATE OF UTTAR PRADESH & ANR.    APPELLANTS

VERSUS

VISHWANATH CHATURVEDI & ORS.          RESPONDENTS

O R D E R

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'....”

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4. The respondents have entered their appearance through  

their respective counsel.

5. The Joint Secretary, Food & Civil Supply, Government  

of  Uttar  Pradesh  has  filed  an  affidavit  on  behalf  of  the  

appellants herein in compliance of the orders passed by this  

Court dated 26.04.2013.  In the affidavit, it is stated that the  

investigating agency had requested for grant of sanction under  

the provisions of the Criminal Procedure Code, 1973 and also  

under the provisions of the Prevention of Corruption Act, 1988  

and the State Government has sanctioned prosecution in the case  

of 18 officials out of 23 persons against whom the sanction was  

sought by the investigating agency.  In the affidavit it is also  

stated  that  as  against  the  remaining  5  persons,  the  State  

Government will pass appropriate orders sanctioning prosecution  

as requested by the investigating agency within four weeks' time  

from today.

6. In  view  of  the  aforesaid  undertaking  by  the  State  

Government in our opinion, nothing survives in this appeal for  

our consideration and decision.

7. However,  we  make  it  clear  that  the  question  of  

sanction  raised  by  the  State  will  be  considered  in  an  

appropriate case, if it is found necessary at a later date.

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8. With  the  aforesaid  observations,  the  appeal  is  

disposed of.

9. Order  dated  15.03.2013  allowing  the  application(s)  

for  intervention/impleadment  is  recalled  and  the  same  are  

rejected.  However, we observe that the applicant(s) may file a  

separate petition, if he so desires.

Ordered accordingly.

.....................J. (H.L. DATTU)

.....................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MAY 01, 2013.