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(1.)It is submitted by Shri H.S. Phukla, learned senior counsel for the petitioner that most of the States have not complied with the directions of this Court, dated 17.01.2013 and 10.05.2013. We grant time till 16.10.2014 to all the States to file appropriate affidavits inter alia indicating whether they have complied with the directions, as stated hereinbelow :
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(2.)List the matter on 16.10.2014.
W.P. (C) No. 301 of 2012
(3.)Submissions made on behalf of the petitioner are placed on record.