- (1.) Counsel for the petitioner submits that the petitioner is alleging inaction on the part of the State Government in that the State Government has not taken any action for investigation on the basis of his complaint. He says that the complaint is at.
(2.) Counsel for the State submits that necessary steps for examining the complaint will be taken immediately.
(3.) Counsel for the society submits that there is no difficulty if an order is passed directing the State Government to make an investigation on the basis of the complaint.;