- (1.)On an earlier occasion, i.e., on 18.11.2013, we had declined to entertain a batch of writ petitions on the ground that they were pre-mature.
(2.)The instant writ petition is filed inter alia containing more or less the same prayer. We do not see any change in the prayer made in this writ petition and the writ petition(s) heard and decided on 18.11.2013. Therefore, we decline to entertain this writ petition at this stage and the same is disposed of accordingly.
(3.)However, all the issues raised in the writ petition are kept open to be agitated in an appropriate petition at an appropriate stage.