- (1.) . The State of West Bengal has filed an affidavit alongwith reports of the West Bengal Human Rights Commission for the years 1995-96, 1996-97 and 1997-98 and the Memorandum of action taken by the government of West Bengal. Copies of the same have been furnished to the learned Amicus Curiae also.
(2.) . This matter shall be considered alongwith cases relating to the States/UTs. of Andaman & Nicobar, Lakshdeep, Daman & Diu, Dadra and Nagar Haveli, Meghalaya and Nagaland shall be taken up for consideration. STATE OF JAMMU & KASHMIR . MR.A.M. Kawoosa, learned counsel appearing for the State of Jammu & Kashmir states that the affidavit in terms of the directions issued by this Hon'ble court dated 23/7/1999 has not been filed and seeks two weeks further time to file the same. We grant his prayer. The dates shall be fixed in consultation with the learned Amicus Curiae.;