- (1.) Heard Mr. Yogesh Agarwal, learned counsel for the petitioners and Mr. Pradeep Kumar Tripathi, learned Standing Counsel for respondents-State.
(2.) Counsel for the petitioners submits that the members of the petitioners' association (Adivasi Vanvasi Maha Sabha) will apply for recognition of their rights under Section 6 of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006, within a period of six weeks from today and he seeks a direction to the Gram Sabha/authority under the provisions of the Act to consider and decide their applications within time frame.
(3.) Counsel for respondents-State has no objection for passing such an order. Hence, we dispose of this writ petition by the following order.;