- (1.)IT is brought to our notice that by our judgment dated 22nd April, 2014 passed in Writ Petition (Civil) No.60 of 2013 and other connected matters, we had directed that the petitioners in the writ petitions can approach the High Court for the redressal of their grievances.
(2.)TODAY , the petitioners have made a prayer that the writ petitions will be filed within seven days. They, however, apprehend that, in the normal course, writ petitions will not be heard for a long time. Since the claim of these petitioners/applicants have been pending for a long time, we request the High Court that if the writ petition(s) is/are filed within seven days from today, the High Court may endeavour to dispose of the same within a period of six months. I.A. No.4 is disposed of in the above terms.