- (1.) Following orders were passed in the matter on 17.10.2019:- "A previous writ petition, filed by the petitioner, No. 9789 of 2017 was allowed on 7.5.2019 vide following orders:- "Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
(2.) On 10 December 2018, this Court had passed the following order: "Despite time having been granted on two earlier occasions, no counter affidavit has been filed by the State respondents.
(3.) Consequently list again on 9 January 2019. The affidavit if any may be filed in the meanwhile.;