(1.) Special leave granted.
(2.) We have heard counsel for the parties.
(3.) We have also perused the order passed by the High Court. It appears that at the stage of admission itself the High Court disposed of the two writ petitions filed by the Respondents. It observed that it was not satisfied with the pace of the investigation and the manner in which the Investigating Officers concerned were dealing with the matter. The High Court, therefore, directed the Commissioner of Police, Nagpur to withdraw the investigation of the case concerning the affairs of the two societies pending with the police stations concerned and the allegations made in the two writ petitions be treated as F.I.R. and the allegations may be investigated on that basis. It further directed that the investigation be entrusted to the Crime Branch, Nagpur, and that it should be done directly under the control and supervision of the Additional Commissioner of Police, Crime Branch, Nagpur. The order directs that a senior police officer of I.P.S. rank be entrusted with control and supervision of the investigation, considering the serious nature of the offences, i.e., sale of properties by misrepresentation, fraud and forgery.