- (1.) Census of livestock has not been prepared by the State of A. P. and it appears that it has not even commenced so far. Number of opportunities have already been granted to the State of A. P. , at its request, for time to complete the census. From the affidavit filed today in court by Shri Syed Riazuddin, Assistant secretary to the government, it transpires that the matter is still at the stage of sanctioning of amounts for the purpose of incurring expenditure in connection with the preliminaries to be undertaken for conducting census. We are really surprised. The cause manner in which the State of A. P. has been acting in this matter, creates a doubt in our mind about its sincerity in carrying out the census expeditiously. It is stated by learned counsel for the State that now that the amount has been sanctioned, census work would be taken up on priority basis.
(2.) At the request of learned counsel for the State of A. P. , we grant further time, till the end of December, 1999 to complete the census and in any event to file an interim/final report, by the next date. In case the needful is not done, it shall be open. to the parties to submit to the court to raise an adverse presumption against the State.
(3.) List in January, 2000, for directions, as requested.;