- (1.) It has been submitted by the learned counsel for the petitioner that the petitioner ha14s already made severalrepresentations on the subject matter of the petition and the last one was made on 5th August, 2015 to the Secretary, Ministry of Home Affairs but the said representations have not been replied so far.
(2.) We are sure that the Ministry of Home Affairs will consider the same and give reply to the said representations of the petitioner at an early date.
(3.) With this hope, we dispose of this writ petition.;