Vivek Kumar Birla,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents and perused the record.
(2.) Present petition has been filed with following prayer:- "A. Issue a writ, order or direction in the nature of mandamus commanding/ directing the respondent no.2 i.e. Director Agriculture, Agriculture Bhawan, Lucknow to take the appropriate action in view of the letter dated 4.12.2019 forwarded by respondent no. 6 i.e. District Agriculture Officer, District Kaushambi to him for the redressal of petitioner's grievance regarding her Debt forgiveness being an eligible candidate. B. Issue a writ, order or direction in the nature of mandamus commanding/ directing the respondent no. 2 to forgive the agriculture debt of the petitioner under the Scheme of Crop Lone Redemption, taken through Kisan Credit Card in the year 2013, being an eligible candidate, after inquiry made by District Level Committee, District Kaushambi within stipulated period as fixed by this Hon'ble Court."
(3.) Attention was drawn to the letter no. 1561 of 2019 written by Special Secretary, State of U.P. to the District Magistrate, District- Kaushambi, undated copy whereof has been annexed as annexure no. 3 to the petition to indicate that the matter of the petitioner has been re-directed to the respondent no. 4, District Magistrate, District Kaushambi herein. It is further submitted that till date no action has been taken.;