- (1.) We have heard learned counsel for the petitioner and the learned standing counsel.
(2.) Although the standing counsel has sought adjournment for obtaining instructions but we are of the opinion that these instructions can not supply reasons apart from the reasons mentioned in the impugned order for justifying the impugned order.
(3.) It appears that the State Government passed various orders from time to time on the report of Local Intelligence Unit to provide security to the petitioner and the last such order which has been enclosed with the writ petition is dated 6.7.2005 by which the State Government has directed extension of the gunner provided to the petitioner for a further period of six months. It is obvious that period has not come to an end.;