- (1.) Petitioner, by way of filing the present writ petition, under Article 226 of the Constitution of India, has prayed for issuance of an appropriate writ/ order/ direction for compliance of the order vide Annexure - 3 & 4 of this writ petition. It is further prayed for issuance of an appropriate direction for consideration of the representation filed by the petitioner vide Annexure-6 of this writ petition.
(2.) Heard the learned counsel for the petitioner as well as respondentsState Government and perused the materials placed on record.
(3.) Learned counsel appearing for the respondents- State Government, while referring the counter-affidavit filed on behalf of the respondents, submitted that the allegations made in the petition are not correct and are disputed. It is further submitted that the authorities concerned are taking steps pursuant to the direction issued by this Court from time to time in PIL. It is also submitted that the Circle Officer has also submitted his report and the said report will be considered by the appropriate authority in accordance with law.;