- (1.)Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.
(2.)The present writ petition has been filed inter alia praying for the following relief:
"8(B) Allow this petition by directing the respondents to decide the application dtd. 29/10/2020 filed by the petitioners pursuant to an order dtd. 22/04/2013 passed by this Hon'ble court in Special Civil Application No:10377 of 2012 in time limit that may be fixed by this Hon'ble Court;"

(3.)As the prayer indicates that the petitioners are seeking a direction to decide the application dtd. 29/10/2020 filed by the petitioners within fixed time pursuant to the judgement and order dtd. 22/4/2013 passed in Special Civil Application No.10377 of 2012 by this Court.