- (1.) PETITIONER -in -person approached the High Court of Patna seeking extension of the term of Justice Amir Das Enquiry Commission, appointed under Notification dated 27.12.1997 to enquire into the alleged nexus between the activists of banned Ranvir Sena and some political parties. The tenure of the Commission was initially six months, and it was extended several times. The last extension expired on 31.1.2006. As the Commission did not submit its report, the State Government denotified the Commission with effect from 1.2.2006. During the pendency of the writ petition, the High Court permitted the Commission to submit the records in a sealed cover to the High Court.
(2.) ON 2.7.2007, it was submitted on behalf of Petitioner that the sealed cover received by the High Court from the Commission, may be handed over to the Advocate General so as to enable the State Government to consider and take appropriate decision thereon. The writ petition was disposed of accordingly with a direction to handover the records produced to the learned Advocate General. Petitioner seeks leave to challenge the said order. As the Commission was appointed long ago and its term was extended several times, we find no reason to further extend the term of the Commission. However, as the Commission has already submitted its records with whatever report it has prepared to the High Court on December, 2006 and the same has been handed over to the State Government, which has accepted the same, no further order is required. The special leave petition is disposed of accordingly.;