- (1.) The Writ Petition is adjourned to 28.9.83. Meanwhile, the respondent State of A.P. will file an affidavit sett in out in detail facts and figures showing how many bonded labourers have been identified and released in the different districts of the State since 1.1.83 and whether they have been rehabilitated and if so, in what manner and whether there is any follow up action. If there are any freed bonded labourers who have not yet been rehibilited, the respondent-State of A.P. will set out in its affidavit whether any steps have been taken for keeping track of them after their release and what measures it proposes to adopt in the immediate future for their rehabilitation. We are informed that Vigilance Committees have been constituted in only some of the districts of the State. We would therefore direct that Vigilance Committees shall be set up at a very early date in all the districts and sub divisions of the State and in these Vigilance Committees, social activists shall be included as members on the basis of their record of social commitment, because it is now recognised on all hands that it is only through the active involvement of voluntary agencies and social action groups that the problem of identification of bonded labour can be solved. We would also direct that in every Vigilance Committee, constituted or to be constituted, a representative of "AWARS" Hyderabad, if available, shall be included in order to ensure Vigorous and effective implementation of the programme of identification and rehabilitation of bonded labour. We would also like the District Judge Krishna District to visit the stone quarries at Kailaspuram and inquire whether there are any workmen working in the stone quarries against their will and whether the advances made to the workmen are written off as promised by the contractors and whether they are paying to the workmen higher wages ranging from Rs. 56/- to Rs. 75/- per without any deductions. The District Judge will take the assistance of Mr. Bhaktavatchalam advocate as he did on the last occasion. The District Judge will submit a report to this Court on or before 20th September, 1983 and a copy of the report shall be supplied immediately to the learned advocate for the State of Andhra Pradesh. The State of Andhra Pradesh will deposit a sum of Rs. 2000/- in Court within 2 weeks from today to meet the costs, charges and expenses of the District Judge as also his remuneration which will be fixed by us. Copies of this order shall be supplied immediately to the learned advocates appearing on behalf of the parties and shall also be forwarded to the Distt. Judge, Krishna Distt. and Mr. Bhaktavatchalam without any delay. Signed order is placed on the file.;