S.K Sinha, C.J:— Heard.
2. Mr. Karma Thinlay, learned counsel for Respondents 1 to 6 has filed IA No. 02/2016 seeking two months time on behalf of concerned Ministry to take a final decision on the report of the Fact Finding Committee (FFC). He referred to a letter dated 13.04.2016 issued by the Under Secretary to the Government of India, in which after formulating 2-3 issues, same prayer has been made saying that after ascertaining the above issues and getting the relevant information final action on the report of FFC will be taken by the Ministry.
3. Mr. Banerjee has serious objection to the Application.
4. His submission is that once the Committee constituted by an order of the High Court has conducted an enquiry, the Central Government would not have gone to request any other authority to further examine the matter. His submission is that there is sufficient material in the Fact Finding Report and the Government should take immediate action over the same failing which he prays for issuance of a writ from this Court.
5. On due consideration of the submissions made by the learned counsel for the parties and after considering the contents of letter dated 13.04.2016, we are of the view that we should wait for two months for a decision to be taken by the Government, and we do it accordingly. It is made clear that if no decision is taken within two months from today, we may proceed to decide the Petition in accordance with law.
6. List for further orders on 11.07.2016
7. In view of the above, IA No. 02/2016, IA No. 01/2015 and IA No. 01/2016 all stand disposed off.